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State of Gujarat - Section
Section 74D in The Gujarat Co-Operative Societies Act, 1961
74D. [ [Deleted by Gujarat Act No. 17 of 2013, dated 15.4.2013.]
***.]| 74D. [ Appointment of custodian in certain circumstances. [Inserted by Gujarat 23 of 1982]- (1) Where in respect oi any society including a society existing immediately before the commencement dine Gujarat Co-operative Societies (Amendment) Ordinance, 1982 (1 of 1982) a new committee oi management is, for any reason whatsoever, not elected [before] the expiry of the term of office of members of a committee of management of such society, (not being a committee referred to in Section 80-A)[or having been elected not functioning]the Registrar may by an order in writing, appoint a person or a committee of persons to be the custodian of the society until a new committee of management is elected or, as the case may be, starts functioning.[(1-A) The Registrar shall hold election of such society within a period of two months and the Committee shall be constituted before the expiration of that period.] [Inserted by Gujarat 1 of 2008, Section 17(2) (w.e.f. 8.10.2007).](2) The custodian so appointed shall, subject to the control of the Registrar and to such instructions as he may from time to time give, have powers to exercise all or any of the functions of the committee, and take all such actions as may be required in the interest of the society.(3) All acts done or purported to be done by the custodian during the period when the affairs of the society are carried on by such custodian, shall be binding on the new committee of management.] |