Section 14(10) in The Bihar Co-operative Societies Act, 1935
(10)"If for any reason elections are not held within the said period after expiry of the term of the managing committee the committee shall be deemed to have been superseded with effect from the said date and the Registrar Cooperative Societies shall appoint any government servant as Administrator for a period not exceeding of six months for constitution of managing committee in accordance with law:Provided that if for certain special circumstances the election of the members and office bearer of the managing committee is not held within the stipulated period of six months, the Registrar after obtaining explanation from the Administrator and after recording reasons in writing may extend the period of supersession for a period not exceeding three months :Provided further that the term of the managing committee as provided in sub section (9) shall be effective if the election of the managing committee has been held after coming into force of this Amendment Act:Provided further that the Administrator appointed for the superseded society prior to the commencement of this Amendment Act shall continue to hold office till twelve months from the date of commencement of this Act or constitution of a new managing committee by election whichever is earlier.] ['Sub-sections (9) & (10)' substituted by (Amendment) Act 10 of 2002.]
