Section 33(1) in The M.P. Society Registrikaran Adhiniyam, 1973
(1)If, in the opinion of the State Government, governing body of any State aided society :-(a)persistently makes default or is negligent in the performance of the duties imposed on it by or under this Act, regulations or bye-laws of the society or by any lawful order passed by the State Government or Registrar, or is un-willing to perform such duties; or[(a-1) Persistently makes default or is negligent in the performance of the duties imposed on it by or under this Act, regulation or bye-laws of the society or by or under any other enactment for the time being in force or by any lawful order passed by the State Government or Registrar or is unwilling to perform such duties; or] [Substituted by M.P. 20 of 1978](b)commits acts which are prejudicial to the interest of society or its members; or(c)is otherwise not functioning properly, the State Government may, by order in writing, remove the governing body and appoint a person or persons to manage the affairs of the society for a specified period not exceeding two years in the first instance :Provided that where it is proposed to remove the governing body of the society exclusively on the ground that election to the governing body were not held in accordance with the provisions of this Act or the regulations or bye-laws made thereunder, no action shall be taken under this sub-section unless the Registrar or an officer authorised by him in this behalf has convened a meeting of the general body for conducting the election thereto in accordance with the provisions of this Act, or the regulations or bye-laws made thereunder but has failed to gel the new governing body elected :Provided further that the Registrar or the Officer authorised by him shall, for the purpose of conducting election have all the necessary powers under the Act or the regulations or bye-laws made thereunder.
