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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Jharkhand - Subsection

Section 14A(5) in Jharkhand Co-operative Societies Act, 2008

(5)Notwithstanding anything contained in any provision of this Act, Rules made there under and bye laws of the society, the existing members and the office bearers nominated by the Government shall cease to be members of the managing committee within 120 days of the publication of this Act, in the official gazette; such registered society shall have elections to the vacant posts for the remaining period of its term provided that in the superseded societies the administrator of the society shall constitute new managing committee through an election within six months from the date of publication in the official gazette of this Act, otherwise the Registrar shall appoint new administrator for a further period of three months and get the managing committee constituted through an election within such extended period.