Section 89B in Kerala Cooperative Societies Act, 1969
89B. [ Appointment of officers or committee on failure to constitute the managing committee of the State Go-operative Union. [Inserted by Kerala Act No. 8 of 2013.]
- Where the term of the managing committee of the State Co-operative Union has expired and a new-managing committee has not been constituted or where the members of the existing managing committee resigns enblock or where vacancies occur m the managing committee either by resignation or otherwise and the number of remaining members cannot constitute the quorum or where (he State Co-operative Union fails to hold its regular meeting consecutively for six months or where the Government are satisfied, -(i)that a new managing committee cannot be constituted before the expiry of the term of office of the existing managing committee; or(ii)that on the date on which the term of the existing managing committee expires; or(iii)that a new managing committee is prevented from entering upon office or a new managing committee fails to enter upon office, the Government may appoint an officer of the Co-operative Department to manage the affairs of the State Co-operative Union, for a period of six months as may be specified in the order, which period may at the discretion of the Government and for reasons to be recorded in writing, be extended from time to time, so however that the aggregate period shall not in any case exceed one year or till the managing committee is reconstituted, whichever is earlier.
