Section 45(2) in The M.P. Co-Operative Societies Rules, 1962
(2)[ A representative of a society representing it in the general body or committee of another society shall cease to hold his office as such-(a)if he suffers from any of the disqualifications mentioned in Rule 44; or(b)if he ceases to be a member of the society which he represents; or(c)if elections fall due and the society, which he represents elects another representative; or(d)if the registration of the society which he represents is cancelled under Section [18 or 18-A]; or(e)if-[x x x] [Sub-clause (i) omitted and other sub-clauses re-numbered as (i), (ii) & (iii) respectively by Notification No. F-5-7-94-XV-1, dated 21-7-1995.](i)the Registrar or an officer authorised by him assumes charge under sub-section (8) of Section 49 of the committee of the society which he represents; or(ii)the committee of the society which he represents is removed by the State Government under sub-section (1) of Section 52; or(iii)the committee of the society which he represents has been removed under sub-section (1) of Section 53; or(f)if the society is ordered to be wound up under Section 69.]
