Section 4A(a) in Assam Co-Operative Societies Act, 2007
(a)If so required by the Reserve Bank in the public interest or for preventing the Affairs of the Cooperative Bank being conducted in ,a manner detrimental to the interests of the depositors or for securing the proper management of the bank, an order shall be made for the supersession of the committee of management or other managing body (by whatever name called) of the Cooperative Bank and the appointment of an administrator therefore for such period [not exceeding one year or as may be specified by the Reserve Bank from time to time] [Substituted by Lena: Act lo. Iv of 2013, published In the Assam Guam Earn-ordinary lo. 144. dated 5th February. 2013. for the words 'or period not exceeding five years in the aggregate as may from time to time specified by the Reserve Bank.'].
