Section 31(4) in The Orissa Self-Help Co-operatives Act, 2001
(4)The board shall, on a motion of no confidence moved by one-third of its directors and passed by two-third of its directors, at a meeting held for the purpose, remove the President or Vice-President, as the case may be, on any of the grounds mentioned in Sub-section (1) of Section 20. Such meeting shall not be presided over by the President or Vice-President against whom such resolution is to be considered.
