Section 33 in The Meghalaya Co-operative Societies Rules
33. Removal expulsion, etc. of the Secretary, Treasurer, Directors and other office-bearers.
(1)The Secretary or Treasurer of a society or any other office-bearer may be removed from office by a resolution of a meeting of the general assembly specially convened for the purpose.(2)Unless otherwise provided in the bye-laws or in the terms of appointment, any officer of a society appointed by the administrative council or the managing body may be removed from his office by the said council or body.
