Section 30(3) in Kerala Cooperative Societies Act, 1969
(3)Notwithstanding anything contained in sub-section (1) or sub-section (2) , the Registrar or any person authorized by him in this behalf may at any time, call a special general body meeting of the society in such manner and at such time and place within the area of its operation as he may direct and such meeting shall be deemed to be a meeting called by the committee.
