Section 67A in The Goa Co-operative Societies Act, 2001
67A. [ Appointment of Directors, New Board of Directors or Administrator. [Inserted by the Goa Co-operative Societies (Amendment) Act, 2009.]
(1)Where the Registrar is satisfied that,-(a)at the first constitution of the Board of Directors of any society there is a failure to elect all or any of the members of the Board of Directors;(b)the term of the Board of Directors of any society or of any of it's members has expired or for any other reason election is held and there is a failure to elect all or any of the Directors required to fill the vacancies;(c)any Director is prevented from entering upon his office;(d)new Directors have failed to enter upon office on the date on which the term of office of the existing Board of Directors expired; or(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:Provided that before making such order, the Registrar shall publish a notice on the notice board at the head office of the society, inviting objections and suggestions with respect to the proposed order within a period specified in the notice and consider all objections and suggestions received by him within that period:Provided further that it shall not be necessary to publish such notice in case where the Registrar is satisfied that immediate action is required to be taken or that it is not reasonably practicable to publish such notice.(2)The Board of Directors or administrator so appointed shall be subject to the control of the Registrar and obey such instructions as the Registrar may, from time to time give, and shall have power to discharge all or any of the functions of the Board of Directors or of a director, as the case may be, and take all such actions as may be required to be taken in the interest of the society.(3)The Board of Directors or administrator so appointed shall make necessary arrangements to constitute a new Board of Directors for enabling the new Board of Directors to enter upon office or to fill the vacancy/vacancies of the Directors, as the case may be, within such period or extended period as the Registrar may specify].
