Section 33(1A) in Kerala Cooperative Societies Act, 1969
(1A)[ Notwithstanding anything contained in sub-section (1) , where on receipt of a report from the Registrar, the Government are satisfied that a new committee cannot be constituted or cannot enter upon office of the society before the expiry of the term of office of the [administrator or administrative committee] [Inserted by Kerala Act No. 16 of 1993.], as the case may be, appointed by the Registrar under sub section (1) and that it is necessary in the public interest to manage the affairs of the society and to enable a new elected committee to enter upon office, the Government may, by notification in the Gazette, for reasons to be recorded, permit the Registrar to extend the terms of the said [administrator or administrative committee] [Substituted 'committee, administrator or administrators' by Kerala Act No. 22 of 2013, dated 25.4.2013.], as the case may be, for a further period not exceeding one year in the aggregate or till a new committee enters upon office, whichever is earlier.]
