Section 33(1) in The Assam Co-operative Societies Act, 1949
(1)A special meeting of the General Assembly shall be called-(a)at the instance of the Administrative Council or if there be no Administrative Council, of the managing body;(b)at the request of the Chairman of the society;(c)on a requisition signed by one-tenth of the members of the General Assembly or twenty members, whichever is less; or(d)at the instance of the Registrar.
