Section 96(6A) in West Bengal Co-operative Societies Act, 2006
(6A)[ The State Government may remove the Co-operative Election Commissioner from his office on such grounds and in such manner as may be prescribed.] [Inserted by section 16(b) of the West Bengal Co-operative Societies (Amendment) Act, 2011 (West Bengal Act No. 14 of 2011), w.e.f 6.2.2012.]
