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[Cites 0, Cited by 0] [Section 152(1B)] [Section 152] [Entire Act]

State of West Bengal - Subsection

Section 152(1B)(iii) in West Bengal Co-operative Societies Rules, 2011

(iii)If charges are framed and served upon the Chairman or the Member, as the case may be, the charged Chairman or the Member may be kept out of his office by an order of the State Government. If situation so demands, the charged Chairman or the Member may be placed under suspension by the State Government. While in suspension, the charged Chairman or the Member, as the case may be, shall be entitled to get half of the pay admissible to the Chairman or the Member.