Section 14A(8) in Jharkhand Co-operative Societies Act, 2008
(8)If for any reason elections of a co-operative society are not held within the said period after expiry of the term of the managing committee the committee shall be deemed to have been superseded with effect from the said date and the Registrar Co- operative Societies shall appoint any government servant as Administrator for a period not exceeding six months for the constitution of managing committee in accordance with law:Provided that if for certain special circumstances the election of the members and office bearer of the managing committee is not held within the stipulated period of six months, the Registrar after obtaining explanation from the Administrator and recording reasons in writing may extend the period of super session for a further period not exceeding three months:Provided further that the term of the Managing Committee as provided in sub- section (5) shall be effective if the election of the Managing Committee has been held after coming into force of this Act:Provided further that the administrator appointed for the superseded society prior to the commencement of this Act shall continue to hold office till six months from the date of commencement of this Act or constitution of a new managing committee by election whichever is earlier.Provided further that in self supporting societies if the elections of the managing committee are not held within the prescribed period, the Registrar shall suo motto convene a general meeting of the members for appointing an ad hoc board for the purpose of managing the affairs of the society and to ensure elections through the State Co-operative Election Authority in accordance with the rules. The term of such ad hoc committee, so appointed, shall not exceed three months and shall case to function as soon as regular board is elected in accordance with the bye laws.
