Section 78(7) in The Manipur Co-operative Societies Act, 1976
(7)On being discovered or decided to be disqualified under sub-section (6), the Registrar shall appoint a special officer who should be charged with the responsibility for managing the affair of such banks/primary society as long as is necessary but not exceeding 2 two years.The officer appointed in the bank or in the society shall be invested with the powers of Registrar under Section 156 in respect of individual defaulters at the primary level.If the position of the overdues of the institutions whose management is entrusted to the special officer does not improve even after the tenure of two years, the management of the institution shall not be restored to the elected representative and alternative institutional arrangement should be made for the provision of agricultural credit and the tenure of the office of the special officer may be extended by one year. Necessary arrangement should be made for liquidation of the society and for extension of the area of an adjoining viable society so as to enable the latter to meet the credit needs of the non-defaulters and new members from the area or the bank may by-pass the society and may undertake to finance the cultivators directly through its branch.Registrar's power to annul the proceedings of co-operative institution. - (8) All the co-operative institutions registered are to submit proceedings of the general body, Board of management and any other committees and sub-committees to the Registrar, Co-operative Societies, Manipur within 15 (fifteen) days from the date of the managing. If in the opinion of the Registrar there is anything in the proceedings which is contrary to the provisions of the Act and Rules and the bye-laws of the society, he may annual such proceedings by an order in writing but of course he shall issue a show cause notice to the concerned officer or the Board etc.
