Section 51(2) in Himachal Pradesh Co-Operative Societies Rules, 1971
(2)[ Subject to any conditions to the contrary that the State Government may in a particular case think fit to impose, the Managing Director or the Executive Officer, shall be under the general control of the managing committee of the society, and shall in the conduct of the business of the society, exercise the following powers, namely:-(i)to have control over the staff of the society with powers to fine, suspend or dismiss any member thereof; provided that the power of dismissal shall be exercised with the prior concurrence of the managing committee;(ii)to institute, defend and conduct legal proceedings in law courts, and other places, and enter into compromise or arbitration with creditors of the society.]
