Section 49F in The Chhattisgarh Co-Operative Societies Act, 1960
49F. [ Removal of member of Board of Society by General Body in certain circumstances. [Added by C.G. Act No. 8 of 2015, dated 26.3.2015.]
- Notwithstanding anything contained in this Act or rules made thereunder, any member of the [Board] of the Society who has acted adversely to the interest of the Society may on the basis of a report of the Registrar or otherwise be removed by a resolution of the General Body passed at its meeting by a majority of not less than two-third of the members present and voting, in such a manner as may be prescribed, by the Registrar in this regard :Provided that, the person concerned shall not be removed unless he/she has been given a reasonable opportunity of making representation in the matter :Provided further that, such resolution shall not lie within a period of one year from the date on which he/she has taken charge of his respective office or such resolution is rejected or accepted by the General Body, as the case may be.] [Substituted by C.G. Act No. 6 of 2013, dated 13.2.2013.]
