Section 62 in Tamil Nadu Co-operative Societies Rules, 1988
62. Removal of an elected office-bearer.
(1)An elected office-bearer [x x x] [Omitted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated 19th August 1989.] may be removed by a resolution expressing no confidence in him passed in a special meeting of the board.(2)No special meeting of the board shall be convened unless a requisition in writing signed by not less than two-third of existing members of the board of the society at the time of such requisition who are eligible to vote at elections is presented to the Registrar.(3)As soon as such a requisition is received, the Registrar shall communicate a copy of the requisition to the office-bearer [xxx] [Omitted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated 19th August 1989.] concerned, calling upon him to make his representation, if any, within such time as may be specified by him. The Registrar shall, within thirty days from the date of receipt of such requisition arrange to convene a special meeting of the board of the society, for consideration of the resolution expressing no confidence in the office-bearer [x x x] [Omitted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated 19th August 1989.] for which not less than three clear days' notice shall be given. A copy or gist of the requisition and of the representation, if any, received from the office-bearer [x x x] [Omitted by G O. Ms. No. 716, Co-operation, rood and Consumers Protection, dated 19th August 1989.] concerned shall also be sent to the members along with the notice for the special meeting of the board.(4)The special meeting of the board shall be presided over and conducted by the Registrar or any officer subordinate to him authorised in this behalf.(5)The quorum for such special board meeting shall be a majority of the existing members of the board who are eligible to vote at elections.(6)No resolution of the board passing the no confidence motion against an elected office-bearer [x x x] [Omitted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated 19th August 1989.] and removing him from the office shall be valid unless such a resolution is passed by not less than two-thirds of the members present and voting at the special meeting of the board.(7)[ The society shall communicate a copy of such resolution to the office-bearer concerned who shall cease to be such office-bearer from the date of such resolution.] [Substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated 19th August 1989.](8)If the no confidence motion is not carried by such a majority referred to in sub-rule (6), or if the meeting cannot be held for want of the quorum referred to in sub-rule (5), no requisition for bringing any subsequent motion expressing want of confidence in the same office-bearer [x x x] [Omitted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated 19th August 1989.] shall be received until after the expiry of six months of the date of the meeting.
