Section 35A in Himachal Pradesh Co-Operative Societies Act, 1968
35A. [ Power of Registrar to constitute new committee in certain cases. [Added by H.P. Ord. No. 4 of 1975, Sec. 4 (replaced by H.P. Act No. 7 of 1976).]
(1)Where in any co-operative society, a committee constituted in accordance with the provisions of this Act, rules and bye-laws does not exist the Registrar may, notwithstanding anything to the contrary contained in this Act or rules or bye-laws, constitute by notification a committee for such society consisting of such number of members and not exceeding eleven out of whom not less than one-third shall be share-holders of such society as he may deem fit:Provided that if the number of the members of the committee so constituted is less than eleven, the Registrar may, from time to time add a member or members to the committee.(2)A committee constituted under sub-section (1) shall be deemed to be a committee for all the purposes of this Act, rules and bye-laws and shall continue to function for a period of two years or until such period as a committee for such society is constituted in accordance with the provisions of this Act, rules and bye-laws, whichever expires earlier:Provided that the Government may by notification extend the period of two years so as not to exceed in the aggregate three years.]
