Section 29(4) in Jammu and Kashmir Co-Operative Societies Act, 1989
(4)Where any Committee has ceased to hold office and no Committee has been constituted in accordance with the provisions of this Act and rules and bye-laws made thereunder, the [Government or] [Substituted by Act No. XIX of 2000.] the Registrar, may, by an order in writing, appoint [a Board of Management and] [Substituted by Act No. XIX of 2000.] an Administrator for such period as may, from time to time, be specified in the order and [the Board of Management or] [Substituted by Act No. XIX of 2000.] an Administrator shall before the expiry of the period of his appointment, arrange for the constitution of a new Committee in accordance with the provisions of this Act and rules and bye-laws made thereunder:[Provided that the Board of Management or the Administrator may be appointed for a period not exceeding] [Substituted by Act No. XIX of 2000.] [three months and, in circumstances beyond its control, six months] [Substituted for "six months" by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.] and the elections shall be held within such period for the reconstitution of the Committee or the Board, as the case may be:Provided further that the Board of Management may be appointed by the Government for the Apex Level Institutions and the Administrator may be appointed by the Registrar for the Primary Agricultural Co-operative Societies and the Secondary Level Co-operative Societies.
