(2)The Special Officer appointed under this section shall:-(a)perform his functions in accordance with such directions as may be issued by the Government or by the Registrar, as the case may be, either generally or specifically from time to time;(b)make all arrangements for the conduct of elections to the committees and its office-bearers in accordance with law and the directions issued by the Government or by the Registrar as the case may be, in this behalf; and(c)cease to manage the affairs of the society on the new committee entering upon its office.
