Section 39(1) in Sikkim Co-Operative Societies Act, 1978
(1)If, in the opinion of the Registrar, the committee of any society persistently makes default or is negligent in the performance of the duties imposed on it by this Act or the rules or the bye-laws, or commits any act which is prejudicial to the interest of the society, or its members, or the cooperative movement in the state, or will fully disobeys or fails to comply with any lawful order or directions issued under this Act or the rules. the Registrar may, after giving the committee an opportunity to state its objections, if any by order in writing, remove the committee; and(a)order fresh election of the committee, or(b)appoint one or more administrators who need not be members of the society, to manage the affairs of the society for a period not exceeding one year specified in the order which period may, at the discretion of the Registrar be extended from time to time, so, however, that the aggregate period does not exceed three years.
