Section 41 in The Assam Co-operative Societies Rules, 1953
41. Suspension or supersession of an Administrative Council, a managing or any other body.
(1)In case where the administrative council or the managing body of a society after receipt of a notice fails to carry out the direction of the Registrar issued under Section 36 or forwards its reasons for not so doing, the Registrar after the consideration of the reasons given, may, by an order in writing-(i)withdraw or modify the order; or(ii)dissolve the administrative council or the managing body.(2)(i)Where, as an emergent measure the Registrar considers it necessary, to suspend forthwith the administrative council, managing or other bodies, and appoint a person or persons, to be in full control of the suspended body until a new body has been elected or action has been taken in accordance with Section 37, the Registrar shall fix the date and time by which the person or persons appointed shall take over charge of the society from the suspended body and prescribe the condition under which they will work.(ii)Rule 40 shall be applicable in case of a person or persons so appointed.
