Section 71(1)(e) in The Goa Co-operative Societies Act, 2001

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State of Goa - Subsection

Section 71(1)(e) in The Goa Co-operative Societies Act, 2001

(e)In the case of a society having Government share capital exceeding 50% of the total paid up share capital of the society, the Registrar shall have the power, in cases mentioned under clauses (a) and (b) above, to act suo-motu and appoint a board of administrators as mentioned in clause (a) above for a period of one year, which period, at the discretion of the Registrar, may be extended for a further period not exceeding one year, or to remove the director or directors in cases under clause (b):

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State of Goa - Subsection

Section 71(1)(e) in The Goa Co-operative Societies Act, 2001