Section 20(5) in Jharkhand Co-operative Societies Rules, 2008
(5)Special General Meeting. - (i) Notwithstanding anything contained in the bye-law of a registered society as to the mode of summoning General Meetings and the object, time and place of such meeting the State Co-operative Election Authority, or election officer appointed under Rule 21B may at any time , direct the summoning of a Special General Meeting of the society in such manner and at such time and place as he may fix:(ii)It shall be incumbent on the Chief Executive of the Society to convene a Special General Meeting after notice to the members within thirty days of the receipt of the order, under clause (i) above failing which the State Co-operative Election Authority or the election officer appointed by the authority may summon the meeting after notice to the members of twenty-one days to the memebrs and such meetings shall have all the powers of a special General Meeting convened according to the bye-laws of the co-operative Society.(iii)Wherever the bye-law of a Co-operative Society so provides, there shall be a Primary Meeting to elect the delegates to the General Meeting of the Co-operative Society on the date fixed by the State Co-operative Election Authority.
