Section 38(3) in Himachal Pradesh Co-Operative Societies Rules, 1971
(3)[ The terms of the Managing Committees constituted under sub-rule (1) shall be five years.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-II dated 25-7-2006 published in Rajpatra dated 27-7-06.][Provided that if outgoing managing committee fails to initiate election process 90 days prior to completion of its tenure, the Registrar shall appoint Administrator under section 37 of the Act and the Administrator so appointed shall conduct election of managing committee with in six months of his appointment.] [Amended vide notification No.Coop. E(S)-1/2000 dated 2-11-2000 published in Rajpatra dated 2-12-2000.]
