Section 14(5) in The Bihar Co-operative Societies Act, 1935
(5)Notwithstanding anything contained in any provision of this Act, rules made thereunder and the bye-laws of the society, the existing Managing Committee of a registered society in respect of which the State Government has power to nominate Chairman and other members of the Managing Committee in accordance with provisos (i), (ii) and (iii) of sub-section (4) shall cease to exist from the date of promulgation of Ordinance No. 17,1988 and its management shall vest in the State Government. The State Government shall appoint an Administrator for the management of the affairs of such registered society till the Managing Committee is constituted in accordance with the provisions of this Act.
