Section 33(1) in Haryana Co-operative Societies Act, 1984
(1)Wherein any co-operative society, a committee constituted in accordance with the provisions of this Act, rules or bye-laws does not exist or has ceased to exist, the Registrar may, notwithstanding anything to the contrary contained in the Act or rules or bye-laws, appoint administrators not exceeding five for a period of six months or till a committee is constituted under section 28 whichever is earlier :Provided that the Managing Director appointed under section 31, if any, shall be one of the administrators :Provided further that the Registrar shall cause the election to be held within the period of six months or the extended period.[Provided further that the Government may further extend the period of one year up to [two years] [Substituted by Act No. 7 of 1988.] , either prospectively or retrospectively. In case the period is extended retrospectively, the actions taken by the administrators after the expiry of the previous extension shall be deemed to be valid as if the period has been extended on the date of expiry of the previous extension;]
