Section 57B(25)(iii) in The Chhattisgarh Co-Operative Societies Act, 1960

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State of Chattisgarh - Subsection

Section 57B(25)(iii) in The Chhattisgarh Co-Operative Societies Act, 1960

(iii)Where in the opinion of the Reserve Bank, the functioning of the Chief Executive Officer of the State Co-operative Bank or a Central Co-operative Bank, as the case may be, is such that it is not desirable in the interest of the bank to continue the person as the Chief Executive Officer of the bank, it may require the registrar to remove the Chief Executive Officer; and the registrar shall proceed forthwith to remove such Chief Executive Officers after giving a reasonable opportunity of being heard.

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State of Chattisgarh - Subsection

Section 57B(25)(iii) in The Chhattisgarh Co-Operative Societies Act, 1960