Section 77A(4) in The Maharashtra Co-Operative Societies Act, 1960
(4)[ The Registrar shall have the power to change the committee or any or all members thereof or any or all the [authorised officers] [Sub-sections (4) and (5) were added by Maharashtra 20 of 1986, Section 39(c).] appointed under subsections (1) at his discretion even before the expiry of the period specified in the order made under sub-section (1).
