Section 44BF(2) in The Bihar Co-operative Societies Act, 1935
(2)The supersession of the Managing Committee under Section-41 of this Act of a Primary Agricultural Credit Society shall be done by Registrar, only under the following conditions:-(a)if a society incurs losses for three consecutive years, or(b)if serious financial irregularities or frauds have been identified, or(c)if there are judicial directives to this effect, or(d)if there is lack of quorum for three consecutive meetings.
