Section 81(4) in The Gujarat Co-Operative Societies Act, 1961
(4)In case where the committee is superseded or kept under suspension and the committee or Administrator so appoi4ted, shall, subject to the control of the State Government or, as the case may be, the Registrar and to such instructions as he may from time to time give, have powers to exercise all or any of the functions of the committee or of any office of the society and take all such actions as may be required in the interest of the society.
