Section 29(7) in Uttarakhand Co-Operative Societies Act, 2003
(7)The administrator or the committee, as the case may be, appointed under sub-section (5), shall as soon as may be but not later than the expiry of {one year and six months}1 from the date of appointment, arrange for the reconstitution of the committee of management in accordance with the provisions of the Act, the rules and the bye-laws of the society to take over the management of the society from the Administrator or the committee, as the case may be :Provided that where an Administrator is replaced by a committee or a committee by an Administrator as provided in clause (b) of sub-section (5), the period of [one year and six months] [Subs. by section 2 of Uttarakhand Act No. 04 of 2012] shall count from the date the Administrator or the committee, as the case may be was originally appointed.
