Section 33 in Kerala Cooperative Societies Act, 1969
33. Appointment of new committee or administrator on failure to constitute committee, etc.
(1)Where the term of office of a committee has expired and new commit has not been constituted, or [where a no-confidence motion is passed by the general body against the existing committee or where the existing committee resigns enbloc or where vacancies occur in the committee either by resignation or otherwise and the number of remaining members cannot constitute the quorum for the meeting of the committee, or where the committee failed to hold its regular meeting consecutively for six months or where the Registrar is satisfied,] [Substituted 'where the register is satisfied' by Kerala Act No. 38 of 1971.](a)that a new committee cannot be constituted before the expiry of the term of office of the existing committee; or(aa)[ there is stalemate in the constitution or functions of the committee.] [Inserted by Kerala Act No. 8 of 2013.](b)[ that a new committee is prevented from entering upon office or a new committee fails to enter upon office, on the date on which the term of office of the existing committee expires, the Registrar may, either suo motu or on the application of any member of the society, after intimating the Circle Co-operative Union, appoint one administrator or an administrative committee consisting of not more than three individuals, one among them as convener, who need not be member of the society to manage the affairs of the society, for a period not exceeding six months as may be specified in the order, which period may, at the discretion of the Registrar and for reasons to be recorded in writing, be extended, from time to time, so, however, that the aggregate period shall not, in any case, exceed one year or till a new committee enters upon office, whichever is earlier.] [Substituted by Kerala Act No. 7 of 2010.](1A)[ Notwithstanding anything contained in sub-section (1) , where on receipt of a report from the Registrar, the Government are satisfied that a new committee cannot be constituted or cannot enter upon office of the society before the expiry of the term of office of the [administrator or administrative committee] [Inserted by Kerala Act No. 16 of 1993.], as the case may be, appointed by the Registrar under sub section (1) and that it is necessary in the public interest to manage the affairs of the society and to enable a new elected committee to enter upon office, the Government may, by notification in the Gazette, for reasons to be recorded, permit the Registrar to extend the terms of the said [administrator or administrative committee] [Substituted 'committee, administrator or administrators' by Kerala Act No. 22 of 2013, dated 25.4.2013.], as the case may be, for a further period not exceeding one year in the aggregate or till a new committee enters upon office, whichever is earlier.](2)The [administrator or administrative committee] [Substituted 'committee or administrator or administrators' by Kerala Act No. 22 of 2013, dated 25.4.2013.] appointed under [sub-section (1) and (1A) ] [Substituted 'sub-section (1)' by Kerala Act No. 16 of 1993.] shall, subject to the control of the Registrar and to such instructions as he may from time to time give, have power to exercise all or any of the powers and functions of the committee or of any officer of the society and take all such action as may be required in the interests of the society.(3)The [administrator or administrative committee] [Substituted 'committee or administrator or administrators' by Kerala Act No. 22 of 2013, dated 25.4.2013.] shall arrange for the constitution of a new committee or for the entering upon office of the new committee, as the case may be.
