Section 37 in The Meghalaya Co-operative Societies Act
37. Dissolution of Administrative Council, managing body or any committee and appointment of persons to manage the affairs of a society.
- If the Administrative Council, managing body or any committee, as the case may be, of a society is not dissolved and reconstituted within the time specified by the Registrar under Section 36, he may, by order in writing dissolve such body and shall thereupon appoint a person or persons, on such conditions as prescribed by him, to manage the affairs of the society for such period not exceeding one year where the shall arrange for the constitution of a new body to take the place of the dissolved body. The Registrar may extend this period from time to time as he may deem fit; provided that the aggregate of such periods, shall not exceed three years.
