Section 110(2) in Haryana Co-operative Societies Rules, 1989
(2)In a society in which shares have been subscribed by the Government and of which another Co-operative Society is a member the Registrar may after such inquiry as he may deem fit and after giving the person concerned a reasonable opportunity of showing cause, remove any member of the committee who has been guilty of any act of omission or commission resulting in financial loss to the society.
