Section 41(1) in Jharkhand Co-operative Societies Act, 2008
(1)If in the opinion of the Registrar the managing committee of any registered co-operative society, is mismanaging the affairs of the registered co-operative society or has failed to sufficiently improve the affairs of registered society or is persistently making default or is negligent in the performance of the duties imposed on it by this Act, the Rules or the bye-laws, he may by order in writing after giving the managing committee an opportunity to state its objections, if any, dissolve the managing committee for any period not exceeding six months and order that all or any of its members shall be disqualified from being elected to the managing committee of the registered cooperative society for a period to be specified in the order not exceeding five years.Provided further that the Registrar, in special circumstances and for constitution of Managing Committee by election, may further extend period of super session by a maximum period of three months.Provided that in respect of Self Supporting Societies, the Registrar may after giving the society thirty days notice of the proposed application, apply to the Tribunal for an order superseding the society where he has reason to believe that the society is mismanaging the affairs, failed to sufficiently improve the affairs or is persistently making default or is negligent in the performance of the duties imposed on it by this Act, the Rules or the bye-laws of the registered society.The Registrar shall record every order passed under this section and inform the concerned society by registered post.
