Section 54 in Himachal Pradesh Co-Operative Societies Rules, 1971
54. Withdrawal, indemnification and cost of Executive Officer.
(1)The Executive Officer shall be indemnified out of the funds of the Co-operative Society for all costs, charges, travelling and other expenses incurred by him in the conduct of the society's business, and in the discharge of his duties, and no suit or legal proceedings whatsoever shall lie against him in respect of anything done in good faith or intended to be done in accordance with the powers conferred on him.(2)At any time the State Government may, after giving ninety-days clear notice, withdraw from the service of a society, any Government servant deputed to it under section 36 of the Act.(3)The society may, at any time, by a resolution in the general meeting, apply to the State Government for withdrawing the Government servant so deputed.(4)The society shall make such contributions towards the cost of deputation of the officer as the State Government may direct.
