Section 152(1C) in West Bengal Co-operative Societies Rules, 2011
(1C)In case of an allegation involving insolvency referred to in sub-rule (1A), the order passed by an appropriate court declaring the Chairman or any Member insolvent, shall be binding on the State Government :Provided that during the pendency of an appeal against any order of any lower court declaring the Chairman or any Member insolvent, the State Government may, after making necessary inquiry, suspend the Chairman or the Member till the disposal of the said appeal petition and shall pay, during the period of such suspension, only half of the pay admissible to the Chairman or to a Member, as the case may be :Provided further that on disposal of the said appeal petition, the State Government shall, after making necessary inquiry, pass appropriate orders including an order on the admissibility of full pay for the period spent on suspension.
