Section 36 in Rajasthan Co-operative Societies Rules, 2003
36. Procedure for removal of committee or member thereof.
- [(1) Notwithstanding anything contained in the bye-laws of a society, where on the proposal of the Registering Authority of the society or otherwise, it come to the knowledge of the Authority specified in sub-section (1) or (2) of Section 30, the the committee or a member of the committee of a society, as the case may be, i required to be removed for the reasons mentioned in the respective sub-section as above, he shall, before making an order of such removal, give an opportunity, to the committee or member concerned to show cause, within fifteen days from the date of issue of notice, as to why such order shall not be passed.(2)If the competent authority is satisfied, after giving an opportunity o being heard to the committee or the member concerned, that the condition! exist, which make it necessary or desirable to take action under section 30, he shall, by an order in writing,-(a)remove the committee and appoint an administrator, who shall be a government servant, to manage the affairs of the society; or(b)remove the member of the committee and the vacancy shall be filled in as per the provisions of the Act.(3)Notwithstanding anything contained in this rule, the Registrar, Cooperative Societies, Rajasthan shall remove the committee of the Apex Cooperative Bank or a Central Co-operative Bank on the recommendation of the Reserve Bank of India or of any other Co-operative Bank on the recommendation of the Reserve Bank of India and appoint an administrator in its place within one month of such recommendation.] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.](4)[] [Renumbered '(5)' by Notification No. G.S.R. 53, dated 10.7.2017.] Immediately after appointment of an administrator under [under the provisions of this Act] [Substituted 'Section 30' by Notification No. G.S.R. 53, dated 10.7.2017.]section 30, the Committee in whose place such appointment is made and officers of the society shall give the administrator the charge of all the books, accounts, documents, papers, securities, cash and other properties belonging to, or in the custody of the society.(5)[] [Renumbered '(6)' by Notification No. G.S.R. 53, dated 10.7.2017.] The Chairman or any elected Officer of a society may be removed from the office by a resolution passed in a general meeting specifically convened for the purpose.(6)[] [Renumbered '(7)' by Notification No. G.S.R. 53, dated 10.7.2017.] Immediately after the removal of the committee or a member thereof, the Chief Executive Officer shall take necessary steps for conducting elections to the committee or for filling up the vacancy of the member, as the case may be, in accordance with the provisions of the Act, these rules and the bye-laws.
