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[Cites 0, Cited by 0] [Section 67A(1)] [Section 67A] [Entire Act]

State of Goa - Subsection

Section 67A(1)(e) in The Goa Co-operative Societies Act, 2001

(e)a new Board of Directors cannot, for any reason, be constituted before the expiry of the term of Office of the existing Board of Directors, he may, either suo motu or on an application of any officer of the society, by order, appoint,-
(i)any member or members of the society to be the member or members of the Board of Directors to fill the vacancy/vacancies; or
(ii)a committee, consisting of not more than three members of the society, or one or more administrators, other than the member/s of the society, to manage the affairs of the society till the new Board of Directors enters upon office: