Section 39B(2) in The Assam Co-operative Societies Act, 1949
(2)The State Government may, at any time, suspend a Chairman a Vice-Chairman a Secretary or any other member, office bearer or employee of a registered society pending his removal under sub-section (1) if the State Government is of opinion that immediate actions are necessary and his continuance as such Chairman, Vice-Chairman, Secretary member office bearer or employee is inadvisable on any of the grounds for which he may be removed under sub-section (1) or on the ground of public interest.
