Section 26(1F) in The Punjab Co-operative Societies Act, 1961
(1F)[ Notwithstanding anything contained in this section, where the bye-laws of a society so provide, the first committee may be nominated by the Registrar for a period of six months extendable upto one year in the case of primary society, and for a period of one year extendable upto three years in the case of a central society or an apex society :Provided that the Registrar may make such changes in the membership of a nominated committee at the time of each extension, as he may consider appropriate, subject, however, to the condition that no mid-term change shall be made during any of the extended periods.]
