Section 90B(iv) in The U.P. Co-operative Societies Act, 1965
(iv)in the event of the Chairman and members of the Committee of management of an insured co-operative bank vacating their respective offices under sub-section (1) or sub-section (2) of Section 35-A, the Reserve Bank may require the Registrar to make such arrangements as it thinks proper for the management of the affairs of such bank and the Registrar shall pass an order accordingly, and the remaining provisions of Section 35-A shall apply in relation to such an order as if it were an order made under that section;
