Section 39B(1) in The Assam Co-operative Societies Act, 1949
(1)The State Government may, after giving an opportunity of showing cause, remove the Chairman the Vice-Chairman the Secretary and other member or office bearer or employee of a registered society from the office or membership held by him on any one or more of the following grounds, namely :(a)doing any act in violation of the provisions of the Act, the rules framed thereunder the registered by-laws of the society and other lawful orders of the Government or of the Registrar of Co-operative Societies;(b)doing any act which is prejudicial to the interest of the Co-operative movement;(c)misuse and defalcation of funds of the society;(d)misconduct and wilful neglect in the discharge of his duties;(e)refusal to act or in capability of acting.
