Section 125 in Assam Co-Operative Societies Act, 2007
125. Supersession of the Board.
- If in the opinion of the Registrar the Board of a co-operative society is persistently making default or is negligent in the performance of the duties imposed on it by this Act or the rules or the bye-laws or has committed any act which is prejudicial to the interest of the society or its members or has omitted or failed to comply with any directions given to it or that there is a stalemate in the constitution or functions of the Board, the Registrar shall cause an enquiry under Section 87 or an inspection under Section 88 and after giving the society an opportunity to state its objections if any and after considering the objections if received, forward the enquiry/inspection report: to "the society for placing the report before the Annual General Meeting if due within 60 days from the date of receipt of the report by the society or at a Special General Meeting to be convened specially-for considering to take actions as suggested in the report under sub-section (5) of Section 87 and sub-section (4)of Section 88. If no action as stated above is taken by the society within the stipulated period the Registrar shall by an order in writing supersede or kept under suspension the Board and appoint one or more administrators from the department to manage the affairs of the society for such period not exceeding six months. Such appointed person shall arrange for holding election of a new Board within the above period.
