Section 26(1A) in The Punjab Co-operative Societies Act, 1961
(1A)[ The committee of any co-operative society may subject to the approval of the Registrar, divide the area of operation of the society into zones for the purpose of election of members of the committee.] [Inserted by Punjab Act 26 of 1969 Section 9 w.e.f. 10.9.1969.][(1-B) The term of office of elected members of the committee and its office bearers shall be five years from the date of election and the term of office bearers and shall be coterminous with the term of the committee:Provided that the committee may fill a casual vacancy on the committee by nomination out of the same class of members in respect of which the casual vacancy has arisen, if the term of office of the committee is less than half of its original term:Provided further that such casual vacancy shall be filled in a meeting of the committee held in the presence of a nominee of the Registrar.][(1-C) Each committee shall, ninety days before the expiry of its term, make arrangements for the constitution of a new committee in accordance with the provisions of this Act and rules and bye-laws made thereunder ;] [Inserted by Punjab Act No. 26 of 1969 Section 9 (i) w.e.f. 10th September 1969.][(1-D) Where any committee has ceased to hold office and no committee has been constituted in accordance with the provisions of this Act and rules and bye- laws made thereunder, the Registrar may, by an order in writing, appoint a Government employee as an Administrator for such period as may, from time to time, be specified in the order and the Administrator shall, before the expiry of the period of his appointment, arrange for the constitution of a new committee in accordance with the provisions of this Act and rules and bye-laws made thereunder :] [Substituted by Act No. 6 of 1974 Section 4 w.e.f. 1st January 1973.][Provided that the period for which an Administrator may be appointed, shall not in case of a co-operative society carrying on the business of banking exceed one year and shall not exceed six months in case of other co-operative society.] [Substituted by Punjab Act No. 14 of 2014.][Explanation. - The delay caused in constitution of an elected committee due to judicial proceedings in civil courts in this regard, shall be excluded at the time of computing the period for which an Administrator is appointed.] [Added by Punjab Act No. 27 of 2017.]
