Section 39B(3) in The Assam Co-operative Societies Act, 1949
(3)When a Chairman, Vice-Chairman or any other member or office bearer or employee is suspended under sub-section (2) of this section, the state Government may make such arrangements as may be deemed necessary for discharging the duties, functions and obligations of the person so suspended till the termination of the order of suspension or, when a person is removed under sub-section (1) above, till the election or appointment of a person to the office or membership which was held by the person so removed.
