Section 115(iii) in Arunachal Pradesh Co-operative Societies Act, 1978
(iii)if so required by the Reserve Bank of India in the public interest or for preventing the affairs of an insured co-operative bank from being conducted in a manner detrimental to the interests of the depositors, or for securing the proper management of such bank, an order shall be made for the supersession of the managing body by whatever name called of such bank, and for the appointment of an administrator for five years in the aggregate, as may from time to time, be specified by the Reserve Bank of India;
