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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Uttarakhand - Subsection

Section 29(5)(b) in Uttarakhand Co-Operative Societies Act, 2003

(b)On or as soon as may be after the expiry of such term, the Registrar shall appoint an Administrator or a committee of Administrators (hereinafter, in this section, referred to as the committee) for the management of the affairs of the society until the reconstitution of the committee of management in accordance with the provisions of the Act, the rules and the bye-laws of the society, and the Registrar shall have the power to change the administrator or, as the case may be, any member of the committee or to appoint a committee in place of an administrator or vice versa from time to time.