Section 42 in Punjab Self-Supporting Co-operative Societies Act, 2006
42. Removal of office bearer.
(1)In case of any contravention of the provisions of sub-sections (2) and (3) of section 39, or any other provision of this Act, or rules or regulations, or bye-laws made there-under, the Board may, by a resolution, passed by two third majority of the Directors, remove any office bearer.(2)The aggrieved office bearer may file an appeal against his removal to the Co-operative Tribunal within a period of thirty days from the date of the orders of his removal, whose decision thereon shall be final(3)In the event of the occurrence of any vacancy of President of a self-supporting co-operative society by reasons of his death, resignation or removal, or otherwise, the Vice-President of such society shall act as President till the date, a new President is elected in accordance with the bye-laws.(4)When the President is unable to discharge his functions owing to his absence, illness or for any other reason, the Vice-President shall discharge the functions of the President.(5)The Vice-President during the period, he acts or discharges the functions of the President, shall have all the powers of the President.
