Section 45(2) in The Chhattisgarh Co-operative Societies Rules, 1962
(2)[ A representative of a society representing it in the general body or committee of another society shall cease to hold his office as such-(a)if he suffers from any of the disqualifications mentioned in Rule 44; or(b)if he ceases to be a member of the society which he represents; or(c)if elections fall due and the society, which he represents elects another representative; or(d)if the registration of the society which he represents is cancelled under Section [18 or 18-A]; or(e)if-(i)[ the Registrar or an officer authorised by him assumes charge under sub-section (8) of Section 49 of the committee of the society which he represents; or [Re-numbered by notification No. F-5-7-94-XV-1, dated 21-7-95.](ii)the committee of the society which he represents is removed by the State Government under sub-section (1) of Section 52; or(iii)the committee of the society which he represents has been removed under subsection (1) of Section 53; or](f)if the society is ordered to be wound up under Section 69.]
