Section 30(1A) in Jammu and Kashmir Co-Operative Societies Act, 1989
(1A)Notwithstanding anything contained in sub-section (1), the committee of a Primary Agricultural Credit Society shall be superseded by the Registrar only under the following circumstances, namely: -(a)that the Society has incurred losses for three consecutive years; or(b)that serious financial irregularities or frauds have been identified; or(c)that there are judicial directives to this effect; or(d)there is perpetual lack of quorum for three consecutive meetings:Provided that members of the committee of a Primary Agricultural Credit Society which has been superseded shall be disqualified to contest the election to any committee for a period of at least three consecutive years from the date of supersession.]
