Section 41(3) in The Bihar Co-operative Societies Act, 1935
(3)When a Managing Committee is [superseded] [Words 'dissolved' and 'Sub-section (1)' substituted by words 'susperseded' and 'subsection (2)' by (Amendment) Act 10 of 2002.] under [sub-section (2)] [Words 'dissolved' and 'Sub-section (1)' substituted by words 'susperseded' and 'subsection (2)' by (Amendment) Act 10 of 2002.], the Registrar shall appoint an Administrator on such remuneration, if any, as he may fix, to carry on the business of the society, and the Administrator, shall subject to any direction issued by the Registrar from time to time, exercise all the powers and perform all the duties which may under this Act, the rules and the bye-laws, be exercised or performed by the Managing Committee or any officer of the registered society:Provided that the Registrar shall have the power to change the Administrator during the period of dissolution.
