Section 41(1) in The Assam Co-operative Societies Rules, 1953
(1)In case where the administrative council or the managing body of a society after receipt of a notice fails to carry out the direction of the Registrar issued under Section 36 or forwards its reasons for not so doing, the Registrar after the consideration of the reasons given, may, by an order in writing-(i)withdraw or modify the order; or(ii)dissolve the administrative council or the managing body.
