Section 48 in Assam Co-Operative Societies Act, 2007
48. Power to depute Government Servant to manage the affairs of a Cooperative Society.
- The State Government may, on application supported by a resolution of the Board of a registered cooperative society and on such terms and conditions, depute Government officials to the service of the cooperative society for the purpose of managing the affairs of the cooperative society and the official shall exercise such powers and such duties as may be determined by the State Government and acceptable by the borrowing cooperative society.
