Section 30(5) in The Societies Registration Act, 1860
(5)If the Administrator is not, for reasons beyond his control, able to convene the general body meeting or inspite of such meeting being convened the general body fails to elect the governing body, the Administrator shall forthwith send a report to the State Government who may pass such orders as are considered necessary, either extending the period of appointment of the Administrator for a further duration or if satisfied that public interest so requires, for the dissolution of the society.
