Section 39A(3) in The Assam Co-operative Societies Act, 1949
(3)When an Administrative Council, managing body, Committee, other body of a registered society is suspended under sub-section (2) the State Government may make such arrangements as may be deemed necessary for discharging the duties functions and obligations of the Administrative Council Managing Body Committee or other body so suspended till the termination of the order of suspension or when a body or person is removed under sub-section (1), till the vacancy is filled up in accordance with the provisions made by or under this Act.
