Section 43(3) in Himachal Pradesh Co-Operative Societies Rules, 1971
(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.
