Section 64(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)Notwithstanding anything contained in the bye-laws of a society but subject to the provisions of [section 78A] [Substituted 'section 78' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).], the Registrar may [by an order stating the reasons therefor;-] [Substituted by G.N. of 8-11-1971.](a)remove the committee of a society and appoint a new committee in its place consisting of three or more members of the society to manage the affairs of the society; or(b)remove the committee and appoint one or more administrators, who need not be members of the society, to manage the affairs of the society; or(c)remove any member of the committee of a society and appoint in his place such other member as he may deem fit.[Provided that, no person shall be eligible to be appointed as administrator or member of the committee of administrator, who has incurred disqualification under the provisions of the Act, the Rules and bye-laws of the society :Provided further that, authorised officers or committee of members appointed under sub-section (1) of section 77 A, shall make necessary arrangements for constituting new committee before expiry of their period.Provided also that, the period of Administrator or Committee of Administrators shall not be more than six months from the date of assuming charge :Provided also that, no member of the committee so removed shall be eligible to be re-elected, re-co-opted or re-nominated as a member of any committee of any society till the expiry of period of next one term of the committee from the date on which he has been so superseded or removed.] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]
