Section 31(3) in Sikkim Co-Operative Societies Act, 1955
(3)The supreme authority of a registered society shall be vested in the General Assembly: Provided that during the pendency of any loan or service from the Durbar, or any other creditor secured at the instance of the Durbar supreme authority in respect of any matter adversely affecting the interest of the Durbar or the said, creditor touching such loan or service shall be vested in the Durbar or the Registrar as may be provided in the bye-laws, or any 'person authorised by them in writing, and may extend to, the appointment of orders to hold any of the offices of the society or any persons to be ex,officio members of the Administrative Council, managing body or any committee of the society even if not members of the society. This supreme authority of the Durbar or Registrar may also be exercised in the absence of any loan or service when the Durbar or Registrar, as the case may be, deem their intervention to be necessary in the interests of the: members of the society' or of the Co-operative movement in general. The Durbar or the Registrar as the case may be, may fix the salary of any such appointed officer and declare it to be a charge on the society. They may cancel any such appointments made by them.
