Section 78(1) in The Gujarat Co-Operative Societies Act, 1961
(1)A special general meeting may be called at any time by a majority of the committee, and shall be called by the committee within one month-(i)on a requisition in writing of one-fifth of the members of the society or of members the number of which is specified in the bye-laws for the purpose, whichever is lower, or(ii)on a requisition from the Registrar, or(iii)in the case of a society, which is a member of a federal society, on a requisition from the committee of such federal society.
