Section 34(1) in Haryana Co-operative Societies Act, 1984
(1)If in the opinion of the Registrar, a committee persistently makes default or is negligent in the performance of duties imposed on it by this Act or the rules or the bye-laws or commits any act which is prejudicial to the interest of the society or its members, the Registrar may after giving the committee an opportunity to state its objections, if any, by order in writing, remove the committee, and order fresh election of the committee or appoint administrators [for a period of one year which may be extended by the Government for a further period of one year] [Substituted for the words 'in accordance with the provisions of Section 33' by Haryana Act No. 19 of 2006.]:[Provided that if the committee of a co-operative bank is superseded, the Registrar shall do so with the approval of the Reserve Bank :Provided further that the Registrar shall ensure implementation of regulatory prescriptions of the Reserve Bank including supersession of the managing committee of Central Co-operative Bank or the Haryana State Co- operative Apex Bank Limited and the appointment of administrators within one month of being so advised by the Reserve Bank. The administrators shall ensure election to the committee within a period of two months which may be extended to a maximum period of six months, if considered necessary by the Registrar :Provided further that the committee of Primary Agriculture Co- operative Society shall be superseded by the Registrar only under the following conditions :-(i)that a society incurs losses for three consecutive years; or(ii)that serious financial irregularities or frauds have been identified; or(iii)that there are judicial directives to this effect or there is perpetual lack of quorum.].
