Section 43 in Himachal Pradesh Co-Operative Societies Rules, 1971
43. Removal, expulsion etc. of the Chairman, Committee-members and other elected officers.
- [( 1) The elected committee members of a society under clause (a) of sub-rule (1) of rule 38 may be removed from the office by a resolution of general meeting specially convened for the purpose.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.](2)The managing committee, with the prior approval of the Registrar, may remove any committee member who fails to attend four consecutive meetings of the committee without previous permission of the Chairman obtained by him in writing.(3)Unless otherwise provided in the bye-laws, or in the terms of his appointment, and subject to the provisions of section 72 of the Act, any officer of the society appointed by the managing committee may be removed from his office by the managing committee, subject to the approval of the Registrar.It shall be alone within the competence of a special general body to remove the elected Chairman or any officer of the society. The managing committee of a society may, with the approval of the Registrar, remove any member of the committee, who has failed to attend four consecutive meetings of the committee without permission of the Chairman.
