Section 30A in Haryana Co-operative Societies Act, 1984
30A. [ No confidence motion against Chairman and Vice-Chairman. [Inserted vide Haryana Act No. 20 of 1997.]
- The elected members of the committee may bring a motion of no confidence against the elected office bearers i.e. Chairman and Vice-Chairman other than the Government nominees by levelling specific allegations against such Chairman and Vice-Chairman. If the motion of no confidence is passed by a resolution of 2/3rd majority of the total number of elected members of the society concerned at a meeting specially convened for the purpose, the Chairman or Vice- Chairman shall cease to function as such with immediate effect and the election of new office-bearers shall be held within two months of the removal in accordance with section 30 of the Act :Provided that no such meeting shall be convened before the expiry of one year from the date on which the election of the Chairman or Vice-Chairman, as the case may be, was notified and no further meeting shall, at any time thereafter, be convened for considering a similar motion against such office bearer/bearers unless a period of one year intervenes between the last failure and the date on which such further meeting is convened.]
