Section 30(1) in The West Bengal Co-Operative Societies Act, 1983
(1)If, in the opinion of the Registrar,-(a)any board-(i)has persistently made defaults, or has been grossly negligent, in the performance of its duties under this Act or the rules or the by-laws, or(ii)has committed any act prejudicial to the interest of the concerned co-operative society or any other co-operative society, or(iii)has wilfully disobeyed or wilfully failed to comply with any lawful order or direction of the State Government or the Registrar; or(b)the affairs and business of any co-operative society have due to persistent default or negligence in the performance of duties by its board or a section thereof or otherwise come to a standstill,the Registrar may, after service of a notice upon the board and giving it an opportunity of being heard, by order in writing stating reasons therefor, dissolve the board, the directors of which shall forthwith vacate their offices and the Registrar shall appoint one or more administrators to manage the affairs of the co-operative society for such period, not exceeding one year at a time, as may be specified in the order and may also by an order in writing extend such period so, however, that the total period shall not exceed three years.
