Section 42 in The Meghalaya Co-operative Societies Rules
42. Appointment of person or persons to manage the affairs of a society.
(1)When the Registrar orders the administrative council, managing or any other body, as the case may be, of a society to be dissolved and appoints a person or persons under Section 37, he shall fix-(i)the date and time by which charge of the society shall be taken over from the dissolved body ;(ii)the condition under which work shall be carried on ;(iii)the remuneration, if any, to be paid to manage the affairs of the society ;(iv)the security, if any to be furnished by those appointed ; and(v)the date by which a new administrative council managing or other body, as the case may be, is to be elected.(2)Unless otherwise directed by the Registrar, the remuneration of any person or persons appointed under Section 37 shall be defrayed out of the funds of the society.
