Section 37(2) in The Assam Co-operative Societies Rules, 1953
(2)Subject to any condition to the contrary that the State Government may in any particular case think fit to impose, he shall be under general control of the administrative council or the managing body of the society, as the case may be, and shall exercise the following powers in the conduct of the business of the society, namely-(a)have full control over the staff of the society with power to punish, suspend or dismiss any member thereof : provided that the power of dismissal shall be exercised with the previous concurrence of the administrative council or the managing body, as the case may be ;(b)to institute, defend or compromise legal proceedings.
