Section 30(1) in Karnataka Co-Operative Societies Act, 1959
(1)If, in the opinion of the Registrar,-(a)the committee of a co-operative society persistently makes default or is negligent in the performance of the duties imposed on it by this Act or the rules or the bye-laws or commits any act which is prejudicial to the interests of the society or its members, or is otherwise not functioning properly; or(b)a co-operative society is not functioning in accordance with the provisions of this Act, the rules or bye-laws or any order or direction issued by the State Government or the Registrar, [including the direction of issued under section 30B]the Registrar may, after giving the committee an opportunity to state its objections, if any, by order in writing, remove the said committee, and appoint an administrator to manage the affairs of the society for such period, not exceeding [six months] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.], as may be specified by the Registrar. [The Registrar may [***] [Substituted by Act 24 of 2001 w.e.f. 05.09.2001.] for the reasons to be recorded in writing extend the period of such appointment for a further period of six months at a time, and in any case such extension shall not extend one year in aggregate.]
