Section 63A(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)Notwithstanding anything contained in the bye-laws of a society but subject to the provisions of section 78, the Registrar may by an order stating the reasons there for,-(a)suspend the committee of a society and appoint an Administrator or committee of Administrators consisting of three or more active members of the society to take remedial measures within the period specified in the order or;(b)suspend the committee and appoint one or more Administrators, who need not be the members of the society to take remedial measures within the period specified in the order :Provided that, no person shall be eligible to be appointed as administrator or member of the committee of administrator, who has incurred disqualification under the provisions of the Act, the Rules and bye-laws of the society.Provided further that, the Administrator or Committee of Administrators shall not hold office for more than six months from the date of assuming charge.
