Section 25 in The Punjab Co-operative Societies Act, 1961
25. Special general meetings.
(1)The committee of a co-operative society may, at any time call a special general meeting of the society and shall call such meeting within one month after the receipt of a requisition in writing from the Registrar or from such number of members or a proportion of the total numbers of members, as may be provided in the bye-laws.(2)If a special general meeting of a co-operative society is not called in accordance with requisition referred to in sub-section (1), the Registrar or any person authorised by him in this behalf shall have the power to call such meeting and that meeting shall be deemed to be a meeting called by the committee.
