Section 32(4) in Kerala Cooperative Societies Act, 1969
(4)The committee or administrator or administrators so appointed shall, subject to the control of the Registrar and to such instructions as he may from time to time give [have power to exercise all or any of the powers and functions] [Substituted by Kerala Act No. 1 of 2000.] of the committee or of any officer of the society and take all such action as may be required in the interests of the society.
