Section 39A(4) in The Assam Co-operative Societies Act, 1949
(4)Notwithstanding anything contained in this Act, if the term of office of any Administrative Council, managing body, committee or other body expires during the continuance of any order passed under sub-section (2) placing any such Council Body or Committee under suspension, such Council Body or Committee shall cease to function with effect from the date of such expiry and the arrangement made by the State Government under sub-section (3) will continue till the vacancies caused by such expiry are filled up in accordance with the provisions made by or under this Act.
