Section 77A(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)The committee or [authorised officer] [These words were substituted for the word 'administrator' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 44(e), (w.e.f. 14-2-2013).] so appointed shall, subject to the control of the Registrar and to such instructions as he may, from time to time, give, have power to discharge all or any of the functions of the committee or of any officer of the society and take all such action as may be required to be taken in the interests of the society.
