Section 23A(1) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(1)Supersession or suspension of Board and arranging for interim management of the society shall be done on the following grounds:-(a)Of its persistent default; or(b)Of negligence in the performance of its duties; or(c)The board has committed any act prejudicial to the interests of the co-operative society or its members; or(d)There is stalemate in the constitution or functions of the Board; or(e)The State Co-operative Election Authority as provided, under this Act has failed to conduct elections in accordance with the provisions of the Act;(f)Society failed to comply with the instructions issued by the Registrar under section 31 of this Act;(g)The Society failed to comply with the instructions issued by the Registrar under section 34 of this Act.
