Section 63 in Mizoram Cooperative Societies Act, 2006
63. No confidence motion against elected officials of a co-operative.
(1)The requisition for calling a special board meeting for the purpose of moving no confidence motion against the president, vice president, chairman, vice chairman, secretary, treasurer or any other elected officials of a co-operative, by whatever description or name be called, shall be signed by not less than one third of the total member's of the management committee and shall be delivered to the convener of such committee meeting by duly making a copy of the same to the Registrar with a request to call such a special board meeting if the convener of such meeting failed to call the meeting within fifteen days of the receipt of such request.(2)If the proposed no confidence motion is passed by simple majority of the total number of management committee members who are entitled to vote, it shall be deemed that such position(s) against which the motion was passed, had fallen vacant from the date of passing such no confidence motion against such elected officials.(3)No such requisition, however, shall be made or entertained even if made, for calling a special board meting within a period of six months from the date on which the said elected officials entered upon the office and there shall be a minim m gap of six months between the two special board meetings intended for the said purpose.(4)If the convener of the management committee failed to call a special board meeting within fifteen days from the date of receipt of the requisition under sub-section(1), the Registrar may call such a special board meeting within seven day after the expiry of fifteen days notice given to the convener of such special meeting.(5)The special meeting so referred shall be presided over by the Registrar or his authorized officer, who while presiding the meeting shall have the same power as that of president or chairman of the as the case may be.
