Section 40 in The Meghalaya Co-operative Societies Rules
40. Executive Officer-Cost of his service, withdrawal, etc.
(1)The Executive Officer shall be indemnified out of the funds of the co-operative society for all costs, charges, travelling and other expenses incurred by him in the discharge of his duties in conducting its business and no suit or legal proceeding whatever shall lie against him in respect of anything done in good faith or intended to be done in accordance with the powers conferred on him.(2)At any time the Government of Meghalaya may after giving one month's notice withdraw the service of the Government servant, deputed to manage the affairs of the society under Section 35.(3)The society may, at any time, by a resolution, in the meeting of the general assembly apply to the State Government for withdrawing any Government servant so deputed.(4)The society shall make such contribution towards the cost of the deputation of the officer as the Government of Meghalaya may direct.
