Section 79 in Arunachal Pradesh Co-operative Societies Act, 1978
79. Supersession of committee.
(1)If, in the opinion of the Registrar, the committee of any society persistently makes default, or is 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 committee an opportunity of stating its objections (if any) within thirty days from the date of issue of notice, and after consulting the federal society to which the society is affiliated, by order in writing, remove the committee; and(a)appoint a committee, 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 may, at the discretion of the Registrar, be however, extended from time to time, as deemed necessary.(2)The committee or administrator so appointed 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 functions of the committee or of any officer of the society and take all such actions as may be required in the interest of the society.(3)If at any time during any period or extended period referred to in sub-section (1), it appears to the Registrar that it is no longer necessary to continue to carry on the affairs of the society as aforesaid, the Registrar may, by an order published in the Official Gazette, direct that the management shall terminate; and on such order being made the management of the society shall be handed over to a new committee duly constituted.(4)The committee or administrator shall, at the expiry or termination of it or his term of office, arrange for the constitution of a new committee in accordance with the bye-laws of the society.(5)All acts done or purported to be done by the committee or administrator during the period the affairs of the society are carried on by the committee or administrator appointed under sub-section (1), shall be binding on the new committee.(6)The Registrar may fix the remuneration to the administrator and any expenses of management which shall be payable out of the funds of the society within such time and at such intervals as tine Registrar may fix and if such remuneration or expenses are not paid within such time and at such intervals, the Registrar may direct the person having custody of the funds of the society to pay to the Administrator such remuneration and expenses in priority to any other payment (except any amount recoverable as a public demand under Bengal Public Demands Recovery Act, 1913) and such person shall, so far as the funds to the credit of the society allow, comply with the order of the Registrar.
