Section 30(2) in The Societies Registration Act, 1860
(2)The State Government may, by order published in the Official Gazette, shall appoint an Administrator of such society who shall not be below the rank of Deputy Secretary for such period, not exceeding six months, as may be specified in the order to manage the affairs of the society :Provided that for reasons to be recorded in writing, the State Government may, by like order, extend the said period for a further duration of six months.
