Section 77(6) in The M.P. Co-Operative Societies Act, 1960
(6)Notwithstanding anything contained in sub-section (4) the State Government may terminate at any time, the appointment of the Chairman or a member if, in its opinion, such Chairman or member is unable or unfit to continue to perform the duties of his office :Provided that no appointment shall be terminated under this subsection unless the person whose appointment is proposed to be terminated is given reasonable opportunity of showing cause against such termination.
