Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act] Union of India - Subsection Section 49(2)(d) in The Multi-State Co-Operative Societies Act, 2002 (d)to appoint and remove a Chief Executive and such other employees of the society as are not required to be appointed by the Chief Executive;