Section 16C(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)Notwithstanding anything contained in this Act or the Rules made thereunder, if the State Government, on receipt of a report from the Registrar or otherwise, is satisfied that in the public interest it is necessary to reorganize any society or societies for the purpose of securing proper implementation of development programmers, the State Government, as it may deem necessary, may make such scheme of reorganization and issue orders to implement above scheme:Provided that in case of a Co-operative Bank, prior sanction in writing of the Reserve Bank shall be necessary.
