Section 29(3) in Kerala Cooperative Societies Act, 1969
(3)[ Where the board of a co-operative society fails to convene the annual general meeting within the period specified in sub-section (1). the Registrar or the person authorized by him in this behalf shall be competent to convene such annual general meeting within a period of ninety days from the date of expiry of the period mentioned in sub-section (1) and the expenditure incurred on such meeting shall be borne by the co-operative society.
