Section 37 in Sikkim Co-Operative Societies Act, 1955
37. Dissolution of the Administrative Council Managing Body or any Committee and Appointment of persons to manage the Affairs of a, Society.
- If the 'Administrative Council, managing body or any committee as the case may be, of a society is not dissolved and reconstituted within the time specified by the Registrar under section 36, he may by order in writing dissolve such body and shall thereupon appoint a person or persons, on ;such conditions as prescribed by him, to manage the affairs of the society far such period not, exceeding one year when he shall arrange for the constitution of a new body to take the place of the dissolved body. The Registrar may extend this period from time to time as he may deem fit;provided that the aggregate of such periods shall not exceed three years.
