Section 81A(2) in The Gujarat Co-Operative Societies Act, 1961
(2)The committee of a Primary Agricultural Credit Co- operative Society shall be removed by the Registrar only under the following circumstances, namely :-(i)if a society incurs losses for three consecutive years; or(ii)if serious financial irregularities or frauds have been identified; or(iii)if there is perpetual lack of quorum over a period of three months.
