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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(2) in West Bengal Co-operative Societies Rules, 2011

(2)An office-bearer may be removed from office by a resolution of the Board at a meeting specially convened for the purpose :Provided that any Director against whom petition for removal under this rule has been moved shall not preside over such meeting when such agenda will be carried.