Section 41(4) in Jharkhand Co-operative Societies Act, 2008
(4)The Registrar may dissolve the Managing Committee of a registered cooperative society in case where -(a)majority of the members and elected office-bearers of the Managing Committee of a registered society resign from their respective membership or office; or(b)half the total number of seats of the Managing Committee of a registered society, becomes vacant for any reason whatsoever; and shall appoint Administrator for the better management of the registered society;Provided that if during the period of dissolution of the Managing Committee, the Registrar is satisfied that the affairs of a registered society have sufficiently improved and it is desirable to restore the management to a newly elected Managing Committee, he may by order direct that he Administrator shall take steps for the constitution of a new Managing Committee and on such Committee having been constituted in accordance with the provision of this Act and the Rules, the Administrator shall hand over the management to such newly constituted Managing Committee forthwith.
