Section 79(6) in Arunachal Pradesh Co-operative Societies Act, 1978
(6)The Registrar may fix the remuneration to the administrator and any expenses of management which shall be payable out of the funds of the society within such time and at such intervals as tine Registrar may fix and if such remuneration or expenses are not paid within such time and at such intervals, the Registrar may direct the person having custody of the funds of the society to pay to the Administrator such remuneration and expenses in priority to any other payment (except any amount recoverable as a public demand under Bengal Public Demands Recovery Act, 1913) and such person shall, so far as the funds to the credit of the society allow, comply with the order of the Registrar.
