Section 44(7) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(7)An auditor, who(a)resigns; or(b)receives a notice or otherwise learns of a Board's meeting called for the purpose of removing him/her from office;Is entitled to submit to the Board a written statement giving the reasons for the auditor's resignation or the comments on the proposed removal, as the case may be.
