Section 33(8) in The M.P. Society Registrikaran Adhiniyam, 1973
(8)During the period between the issuance of notice and the passing of an order removing the governing body, the governing body may be required by the State Government to function under the supervision and with the approval of such authority as the State Government may specify in this behalf and no order made or resolution passed or any other act performed by the governing body, shall be effectual unless it is approved by such specified authority.
