Section 39A in The Assam Co-operative Societies Act, 1949
39A.
(1)Notwithstanding anything contained in this Act, the State Government may, if it is of opinion that the Administrative Council the managing body, and other Committee or body of a registered society is not competent to perform or persistently makes default in the performance of the duties imposed by or under this Act or exceeds or abuses the powers imposed by or under this Act, at any time after giving an opportunity of showing cause against the action proposed, remove any such Council Body or Committee.(2)The State Government may, at any time, suspend any such Council, Body Committee pending its removal under sub-section (1) from office if in the opinion of the State Government immediate action is necessary and the continuance of such Council, Committee or Body in office is inadvisable on any of the grounds on which it could be removed under sub-section (1) or on the ground or public interest.(3)When an Administrative Council, managing body, Committee, other body of a registered society is suspended under sub-section (2) the State Government may make such arrangements as may be deemed necessary for discharging the duties functions and obligations of the Administrative Council Managing Body Committee or other body so suspended till the termination of the order of suspension or when a body or person is removed under sub-section (1), till the vacancy is filled up in accordance with the provisions made by or under this Act.(4)Notwithstanding anything contained in this Act, if the term of office of any Administrative Council, managing body, committee or other body expires during the continuance of any order passed under sub-section (2) placing any such Council Body or Committee under suspension, such Council Body or Committee shall cease to function with effect from the date of such expiry and the arrangement made by the State Government under sub-section (3) will continue till the vacancies caused by such expiry are filled up in accordance with the provisions made by or under this Act.
