Section 69A(5) in The Meghalaya Co-operative Societies Act, 2015
(5)An order for the winding up of the bank or an order sanctioning a scheme of compromise or arrangement or of amalgamation or reconstruction (including division or amalgamation) or an order for the suppression (removal) of the Committee/Board and the appointment of an Executive Officer therefore made with the consent in writing or on the requisition of the Reserve Bank of India shall not be liable to be called in question in any manner.
