Section 56 in Mizoram Cooperative Societies Act, 2006
56. Removal of elected members by general body.
(1)Any elected member of management committee, who had acted adversely or against the interest of a co-operative shall be removed by the management committee by a resolution passed at the general body meeting with prescribed majority of members present and voting.(2)Such member, however, shall not be removed without providing a reasonable opportunity for making representation to the appropriate authority in the matter.(3)The appropriate authority for the purpose of making representation under this section shall be the general body of co-operative.
