Section 39A(2) in The Assam Co-operative Societies Act, 1949
(2)The State Government may, at any time, suspend any such Council, Body Committee pending its removal under sub-section (1) from office if in the opinion of the State Government immediate action is necessary and the continuance of such Council, Committee or Body in office is inadvisable on any of the grounds on which it could be removed under sub-section (1) or on the ground or public interest.
