Section 78(1) in The Manipur Co-operative Societies Act, 1976
(1)If, in the opinion of the Registrar, the Board of any society persistently makes default, or its negligent in the performance of the duties imposed on it by this Act or the rules or the bye-laws, or commits any act which is prejudicial to the interests of the society or its members, or wilfully disobeys directions issued by him for the purposes of securing proper implementation of co-operative production and other development programmes approved or undertaken by Government, or is otherwise not functioning properly, the Registrar may, after giving the Board an opportunity of stating its objections (if any) within fifteen days from the date of issue of notice, by order in writing, remove the Board and-(a)appoint a Board, consisting of three or more members of the society, in its place; or(b)appoint one or more administrators, who need not be members of the society;to manage the affairs of the society for a period (not exceeding two years) specified in the order which period may, at the discretion of the Registrar, be extended from time to time so however that the total period does not exceed four years in the aggregate.
