Section 30(5) in Jammu and Kashmir Co-Operative Societies Act, 1989
(5)Where the Administrator is appointed under sub-section (1), the Registrar may by order in writing giving reasons therefor, direct the Administrator to arrange for the constitution of a new Committee or Board for such Co-operative Society in accordance with the bye-laws of such Society and immediately on the constitution of such Committee or the Board, the Administrator shall hand over the management of such Society to such newly constituted Committee or the Board and shall cease to function.
