Section 32(3) in Kerala Cooperative Societies Act, 1969
(3)Notwithstanding anything contained in sub-section (1) or sub-section (2) it shall not be necessary to give an opportunity to the committee to state its objections and to consult the Unions and financing banks, in cases where the Registrar is of the opinion that it is not reasonably practicable to do so, subject however to the condition that in such cases, the period of supersession shall generally be for six months and in case a new committee cannot be constituted or enter upon office in accordance with the bye-laws of the society within the period of supersession the period may be extended for a further period not exceeding six months-(a)in the case of a Co-operative society only after consulting the circle co-operative union concerned; and(b)in the case of an Apex Society or a Central Society only after consulting the State Co-operative Union.
