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[Cites 0, Cited by 0] [Section 57C(3)] [Section 57C] [Entire Act]

State of Chattisgarh - Subsection

Section 57C(3)(iii) in The Chhattisgarh Co-Operative Societies Act, 1960

(iii)If so required by the Reserve Bank in public interest or for preventing the affairs of the bank being conducted in a manner detrimental to the interests of the depositors or for securing the proper management of the bank, an order shall be made by Registrar of Co-operative Societies or any other Competent Authority for the supersession of the Committee of Management or other managing body (by whatever name called) of the bank and the appointment of an administrator therefor for such period or periods not exceeding five years in the aggregate, as may from time to time, be specified by the Reserve Bank;