Section 34(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(4)The board may by a resolution passed by three-fourth majority of the directors present and voting at a meeting held for the purpose, remove the President or Vice-President on any of the grounds mentioned in sub-section (1) of Section 24. Such meeting shall not be presided by the President or Vice-President against whom such resolution is to be considered.
