Section 154 in West Bengal Co-operative Societies Rules, 2011
154. Co-operative Election Commission.
(1) The Co-operative Election Commission shall hold meetings for the purpose of fixing general or particular guidelines and rules of business for holding of elections of all registered co-operative societies in West Bengal :Provided that the Board of all registered Co-operative societies shall furnish the commission such papers, information which the Commission may require fro Ti time to time.(2)The Co-operative Election Commissioner appointed under section 96 shall be paid in respect of time spent on actual service, salary and allowances, last drawn by him where he is a retired officer and his usual salary and allowances where he is a serving officer, provided that if the person appointed as the Co-operative Election Commissioner is in receipt of pension (other than disability or wound pension), his salary shall be reduced by the amount of that pension and if he has, before such appointment received any sum in lieu of a portion of the pension, his salary shall be reduced by the amount of that portion of the pension, and the pension equivalent to gratuity.(2A)[ The State Government may remove the Co-operative Election Commissioner of the Co-operative Election Commission from his office on any reasonable ground including violation of law, misconduct with or without involving moral turpitude, insolvency and infirmity of body or mind after holding inquiry in accordance with the provisions of these rules.
