Section 91(iii) in The Tamil Nadu Co-Operative Societies Act, 1983
(iii)if so required by the Reserve Bank of India in the public interest or for preventing the affairs of the bank being conducted in a manner detrimental to the interests of the depositors or for securing the proper management of the bank, an order shall be made by the Registrar for the supersession of the board and the appointment of an Administrator therefor for such period or periods, not exceeding [one year] [Substituted for 'five years' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] in the aggregate as may, from time to time, be specified by the Reserve Bank of India, and the Administrator so appointed shall, after the expiry of his term of office, continue in office until the day immediately preceding the date of the first meeting of the new board;
