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[Cites 0, Cited by 0] [Section 57B(18)] [Section 57B] [Entire Act]

State of Chattisgarh - Subsection

Section 57B(18)(b) in The Chhattisgarh Co-Operative Societies Act, 1960

(b)If any person who, in the opinion of the Reserve Bank, has been co-opted as a member of the board under clause (a) of this subsection without having requisite knowledge or experience as stipulated by the Reserve Bank, he shall on being advised by the Reserve Bank or the National Bank, be removed from the office after giving him a reasonable opportunity of being heard.