Section 34 in Sikkim Co-Operative Societies Act, 1955
34. Administrative Council.
- The management of every registered society shall vest in the managing body of the society, except in the case of a society, which for administrative convenience necessitated by reasons such as wide area of operations, that responsibility shall vest in an Administrative Council. The Administrative Council the managing body and committees of a society shall be constituted in accordance with the bye-laws of the society which shall specify the composition of such bodies, their powers, functions, duties, method of summoning meetings and procedure,
