Section 80A(1) in The Gujarat Co-Operative Societies Act, 1961
(1)Where on the expiry of the term of office of the members of any committee of management nominated by the State Government, or the Registrar, the State Government or, as the case may be, the Registrar is of the opinion that it is necessary or expedient so to do, it or he may, by an order published in the Official Gazette,-(a)extend the term of office of the members of the said committee of the management; or(b)appoint a person or a committee of persons to be the custodian of the society, for such period not exceeding two years in the aggregate or until a new committee of management is elected, whichever is earlier.
