Section 39A(1) in The Assam Co-operative Societies Act, 1949
(1)Notwithstanding anything contained in this Act, the State Government may, if it is of opinion that the Administrative Council the managing body, and other Committee or body of a registered society is not competent to perform or persistently makes default in the performance of the duties imposed by or under this Act or exceeds or abuses the powers imposed by or under this Act, at any time after giving an opportunity of showing cause against the action proposed, remove any such Council Body or Committee.
