Section 41(2) in Jharkhand Co-operative Societies Act, 2008
(2)When a Managing Committee is superseded under sub-section (2), the Registrar shall appoint an Administrator on such remuneration, if any, as he may fix to carry on the business of the society, and the Administrator, shall subject to any direction issued by the Registrar from time to time, exercise all the powers and perform all the duties which may under this Act, the Rules and the bye-laws, be exercised or performed by the Managing Committee or any officer of the registered society:Provided that Registrar shall have the power to change the Administrator during the period of dissolution.
