Section 27A(1) in The Karnataka Societies Registration Act, 1960.
(1)(a)where any society on account of the pendency of litigation or otherwise has not held or is unable to hold the annual general meeting; or(b)where the term of office of the members of the governing body of a society has expired and a new governing body has not for any reason been constituted; or(c)where on a report made by the Registrar or otherwise, on enquiry, the State Government considers it necessary in public interest so to do,-the State Government may, by order published in the official Gazette, appoint an Administrator for such society for such period, not exceeding six months, as may be specified in the order, to manage the affairs of the society:Provided that for reasons to be recorded in writing, the State Government may, by like order, extend either prospectively or retrospectively, the said period by any further periods not exceeding six months at a time, so however subject to the provisions of clause (5), the aggregate period shall not extend beyond four years;
