Section 160(4) in The Gujarat Co-Operative Societies Act, 1961
(4)Where the Registrar is satisfied that any person, whose duty it was to comply with any directions issued or modified as aforesaid, has failed without any reasonable or sufficient cause, to comply with such directions, the Registrar may, by an order in writing,-(a)if such failure is committed by a member of the committee of the society in his capacity as a member of such committee, remove him as a member from the committee and appoint any other person as a member of the committee in his place for the remainder of the term of his office;(b)if such failure is committed by a member of the society not falling under clause (a), remove him as a member of the society;(c)if such failure is, committed by an employee of the society, direct the society to remove such employee from employment of the society forthwith and if the society fails, without reasonable or sufficient cause to take action in pursuance of such directions, make an order removing such person from employment of the society and thereupon such person shall be deemed to have been removed by the society :Provided that, before making any order under this sub- section, the Registrar shall give or cause to be given a reasonable opportunity to the person concerned to show' cause against the action proposed to be taken in regard to him.] [Inserted by Gujarat 30 of 1964]
