Section 35(3) in The U.P. Co-operative Societies Act, 1965
(3)[ Where the Registrar has superseded the Committee of Management under subsection (1), he may appoint in its place, [for a period not exceeding one year] [Substituted by U.P. Act. No. 5 of 1983, vide Section 3.] to be specified in the order of supersession,-(a)a new Committee consisting of one or more members of the society, or(b)an Administrator or Administrators who need not necessarily be members of. the society:[Provided that the Registrar may, with the previous approval of the State Government, extend from time to time the period of supersession, so however, that any single extension does not exceed six months and the total extension does not exceed one year:] [The first proviso Inserted by U.P. Act No. I of 1997 (w.e.f. 16.4.1997).]Provided further that the Committee or an Administrator or Administrators appointed [before the commencement of Section 4 of the Uttar Pradesh Co-operative Societies (Amendment) Act, 1994,] [Substituted by U.P. Act No. 7 of 1994 (w.e.f. 1.7.1993).] shall be deemed to have been duly appointed and no action taken or power exercised or functions performed by it or him, as the case may be, shall be deemed to be invalid or shall be called in question in any court on the ground of any defect in its or his appointment as such or on the ground that the Committee of Management was not reconstituted within time or the period of supersession or the term of its or his office was not duly extended.
