Section 35(6) in The U.P. Co-operative Societies Act, 1965
(6)[ Before the expiry of the period specified under sub-section (3), the Committee, Administrator or Administrators, appointed under sub-sections (3) and (4), shall arrange for the reconstitution of the Committee of Management in accordance with this Act, the rules and the bye-laws of the society to take over the management of the co-operative society on the expiry of the said period:] [Substituted by U.P. Act No. 5 of 1983, dated 11th March, 1983.]Provided that the Committee or an Administrator or Administrators whose term has expired before the commencement of the [Uttar Pradesh Co-operative Societies (Amendment) Act, 1994 shall arrange for re-constitution of the Committee of Management by December 31, 1994] [Substituted by U.P. Act No. 7 of 1994 (w.e.f. 1.7.1993)].
