Section 31A(5) in The U.P. Co-operative Societies Act, 1965
(5)[ Notwithstanding anything to the contrary in any other provision of this Act or the rules and regulations made thereunder and bye-laws of society the Managing Director shall have power to transfer, suspend and initiate disciplinary proceeding against the employees of the society.] [Inserted by U.P. Act No. 20 of 2018, dated 3.4.2018.]
