Section 152(1B) in West Bengal Co-operative Societies Rules, 2011
(1B)(i)If the State Government considers it necessary to conduct an inquiry into any allegation including allegation of violation of law, misconduct with or without involving moral turpitude against the Chairman or any Member of the Commission, it shall appoint an inquiring authority.(ii)While holding the inquiry, the inquiring authority(a)shall follow the principles of natural justice;(b)may call for any record or document in possession of the Commission and the Secretary of the Commission shall present or cause to present such records and documents before the inquiring authority;(c)shall provide a reasonable opportunity of being heard and adducing his defence to the charged Chairman or to the charged Member.(iii)If charges are framed and served upon the Chairman or the Member, as the case may be, the charged Chairman or the Member may be kept out of his office by an order of the State Government. If situation so demands, the charged Chairman or the Member may be placed under suspension by the State Government. While in suspension, the charged Chairman or the Member, as the case may be, shall be entitled to get half of the pay admissible to the Chairman or the Member.(iv)The inquiring authority shall report its findings on each of the articles of charge to the State Government.(v)On receipt of the report of inquiry, the State Government shall consider the same and pass appropriate orders including an order on the admissibility of foil pay for the period spent on suspension.
