Section 77 in The Tamil Nadu Co-Operative Societies Act, 1983
77. Removal of paid officer or servant of society.
(1)Where a paid officer or servant of a registered society has been found guilty of or convicted by a competent Court for an offence involving moral turpitude, the Registrar may, if in his opinion that the removal of such paid officer or servant is necessary in the public interest or in the interests of such society, after giving such officer or servant, and if such officer or servant is borne on a common cadre of service, the competent authority constituted under sub-section (3) of section 75 and in other cases, such registered society, an opportunity of making his or its representations, direct the competent authority or such registered society, as the case may be, to remove or cause to be removed such officer or servant from the service of such society.(2)On receipt of a direction from the Registrar under sub-section (1), the competent authority or the registered society, as the case may be, shall, notwithstanding any provision to the contrary in the Rules or the bye-laws or the order under sub-section (1) of section 75, remove or cause to be removed the paid officer or servant from the service of that society forthwith.(3)Notwithstanding anything contained in sub-section (2), and without prejudice to the provisions contained in section 88, if in the opinion of the Registrar, the competent authority or-the registered society, as the case may be, either wilfully disobeys or wilfully fails to comply with any direction issued under subsection (1), he may, by order, remove such paid officer or servant from the service of that society.(4)Where a paid officer or servant of a registered society removed from service under sub-section (2) or sub-section (3) is acquitted by the competent Court, or when the conviction of such officer or servant is set aside on appeal or revision by the appellate Court, such officer or servant shall be reinstated to the same post held by him prior to such removal.
