Section 53(10) in The M.P. Co-Operative Societies Act, 1960
(10)During the period between the issuance of notice and the passing of an order removing the committee, the committee may be required by the Registrar to function under the supervision, and with the approval of such authority as the Registrar may specify in this behalf and no order made or resolution passed or any other act performed by the committee, shall be effectual unless it is approved by such specified authority :[Provided where the Registrar, while proceeding to take action under sub-section (2), is of the opinion that the supersession of the committee during the period of proceeding is necessary in the interest of the society he may suspend the committee, which shall thereupon cease to function and make such arrangement as he thinks fit, of the affairs of the society till the proceedings are completed and order issued under sub-section (1):] [Inserted by M.P. Act No. 14 of 1976.][Provided further that the period of suspension shall not exceed six months and on the expiry of said period the suspension of the Committee shall stand revoked :] [Inserted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].][Provided also that, if the committee so suspended, is not superseded after undergoing the proceeding mentioned above, it shall be re-instated and the period during which it has remained suspended shall not count towards its term :] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].][Provided also that no order of suspension shall be made unless the committee of the society has been given a reasonable opportunity of being heard.] [Inserted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].]
