Section 79(1) in Arunachal Pradesh Co-operative Societies Act, 1978
(1)If, in the opinion of the Registrar, the committee of any society persistently makes default, or is negligent in the performance of the duties imposed on it by this Act or the rules or the bye-laws or commits any act which is prejudicial to the interests of the society or its members or wilfully disobeys directions issued by him for the purposes of securing proper implementation of co-operative production and other development programmes approved or undertaken by Government, or is otherwise not functioning properly, the Registrar may, after giving the committee an opportunity of stating its objections (if any) within thirty days from the date of issue of notice, and after consulting the federal society to which the society is affiliated, by order in writing, remove the committee; and(a)appoint a committee, consisting of three or more members of the society, in its place; or(b)appoint one or more administrators, who need not be members of the society;to manage the affairs of the society for a period, not exceeding two years, specified in the order which may, at the discretion of the Registrar, be however, extended from time to time, as deemed necessary.
