Section 30(3) in The West Bengal Co-Operative Societies Act, 1983
(3)The Registrar shall, after service of a notice under sub-section (1), by order, depute a Government officer [* * * * * *] [Words omitted by West Bengal Act 21 of 1990.] to the service of a cooperative society to manage its affairs till [the notice issued by the Registrar under sub-section (1) is revoked, or] [Words, figure and brackets inserted by West Bengal Act 21 of 1990.] an administrator or administrators is or are appointed by him under sub-section (1)[, as the case may be,] [Words inserted by West Bengal Act 21 of 1990.] and such Government officer shall exercise such powers and perform such duties as the Registrar may specify in the order, and the board of the co-operative society shall allow the said Government officer to exercise his powers and perform his duties accordingly.
