Section 41(1) in Himachal Pradesh Societies Registration Act, 2006
(1)If, in the opinion of the Registrar, Governing body of any State-aided Society or any other Society engaged in delivering services to public, such as education, health, sanitation etc.,-(a)persistently makes default or is negligent in the performance of the duties imposed on it by or under this Act, regulations or bye-laws of the Society or by any lawful order passed by the State Government or Registrar, or is unwilling to perform such duties; or(b)commits acts which are prejudicial to the interest of the Society or its members; or(c)is otherwise not functioning properly; the Registrar may, by order in writing, remove the Governing body and appoint one or more Administrators to manage the affairs of the Society for a specified period not exceeding six months in the first instance:Provided that where it is proposed to remove the Governing body of the Society exclusively on the ground that election to the Governing body were not held in accordance with the provisions of this Act or the regulations or bye-laws made thereunder, no action shall be taken under this sub-section unless the Registrar or an officer authorized by him in this behalf has convened a meeting of the general body for conducting the election thereto in accordance with the provisions of this Act, or the regulations or bye-laws made thereunder but has failed to get the new Governing body elected.
