Section 33(2) in Kerala Cooperative Societies Act, 1969
(2)The [administrator or administrative committee] [Substituted 'committee or administrator or administrators' by Kerala Act No. 22 of 2013, dated 25.4.2013.] appointed under [sub-section (1) and (1A) ] [Substituted 'sub-section (1)' by Kerala Act No. 16 of 1993.] shall, subject to the control of the Registrar and to such instructions as he may from time to time give, have power to exercise all or any of the powers and functions of the committee or of any officer of the society and take all such action as may be required in the interests of the society.
