Section 36(1) in Sikkim Co-Operative Societies Act, 1955
(1), When the Registrar is satisfied after an inspection or enquiry under section 60 or 61 for reasons to be, recorded in writing that the Administrative Council, managing body or any committee of a registered society is not functioning properly according to, this Act, rules or bye-laws, he may, after giving the offending body an opportunity to state its case, direct under clause (d) of sub-section (1) of section 33, that a special general meeting of the General Assembly be called within a time to be' specified to dissolve the Administrative Council, managing body,' or committee concerned and to elect a new one.Provided that, if in the opinion of the Registrar it is necessary as an emergent measure to suspend the offending body forthwith, he may do, so and shall appoint a person or persons, on such conditions as prescribed by him to be in full control of the suspended 'body until a new body has been elected or action has been taken in accordance with section 37.
