Section 46(4) in The Delhi Co-operative Societies Rules, 2007
(4)On receipt of the requisition as aforesaid, the committee shall consider and convene the special general body meeting or direct its secretary or president to convene the special general body meeting, within the stipulated time of thirty days from the date of receipt of requisition from members or Registrar as the case may be. At special general body meeting no business other than that specified in the notice or as specified by the Registrar, shall be transacted.
