Section 30(2) in The West Bengal Co-Operative Societies Act, 1983
(2)If, on receipt of a report from the Registrar or of its own motion, the State Government is of opinion that in view of one or more circumstances referred to in sub-section (1), immediate dissolution of the board of any cooperative society is essential in the interest of that co-operative society or the co-operative movement in general, the State Government may, without giving such board any notice, by notification, giving reasons therefor, dissolve such board, the directors of which shall forthwith vacate their offices and the State Government shall appoint one or more administrators to manage the affairs of that co-operative society for such period, not exceeding two years at a time, as may be specified in the notification and may also by notification extend the period so, however, that the total period shall not exceed three years:Provided that the State Government shall not take any step towards immediate dissolution of the board of directors of the State Co-operative Bank or the central co-operative land development bank or any central cooperative bank or such other co-operative bank as comes within the provision of Part V of the Banking Regulation Act, 1949 without prior consultation with the Reserve Bank of India [or the National Bank for Agriculture and Rural Development, as the case may be:] [Words inserted by West Bengal Act 21 of 1990.][Provided further that if the administrator or administrators appointed under sub-section (1) or sub-section (2) fail to reconstitute the board within the period of three years from the date of dissolution of the board, they shall be removed from office and thereupon the Registrar shall reconstitute the board in the manner laid down in the proviso to clause (a) of sub-section (1) of section 25 within one year from the date of removal of the administrator or administrators, and the board so reconstituted shall function till the directors of the board elected under section 25 assume charge.] [Proviso added by West Bengal Act 21 of 1990.]
