Section 45(3) in West Bengal Co-operative Societies Rules, 2011
(3)[ The Registrar shall, on his own motion or within one month of being so advised by the Reserve Bank of India or the National Bank, ensure removal of the Chief Executive Officer of the State Co-operative Bank or a Central Co-operative Bank who does not fulfill eligibility criteria specified by the Reserve Bank of India under clause (a) of sub-section (15) of section 134C of the Act.
