Section 67A(1) in The Goa Co-operative Societies Act, 2001
(1)Where the Registrar is satisfied that,-(a)at the first constitution of the Board of Directors of any society there is a failure to elect all or any of the members of the Board of Directors;(b)the term of the Board of Directors of any society or of any of it's members has expired or for any other reason election is held and there is a failure to elect all or any of the Directors required to fill the vacancies;(c)any Director is prevented from entering upon his office;(d)new Directors have failed to enter upon office on the date on which the term of office of the existing Board of Directors expired; or(e)a new Board of Directors cannot, for any reason, be constituted before the expiry of the term of Office of the existing Board of Directors, he may, either suo motu or on an application of any officer of the society, by order, appoint,-(i)any member or members of the society to be the member or members of the Board of Directors to fill the vacancy/vacancies; or(ii)a committee, consisting of not more than three members of the society, or one or more administrators, other than the member/s of the society, to manage the affairs of the society till the new Board of Directors enters upon office:Provided that before making such order, the Registrar shall publish a notice on the notice board at the head office of the society, inviting objections and suggestions with respect to the proposed order within a period specified in the notice and consider all objections and suggestions received by him within that period:Provided further that it shall not be necessary to publish such notice in case where the Registrar is satisfied that immediate action is required to be taken or that it is not reasonably practicable to publish such notice.
