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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(10) in Rajasthan Co-operative Societies Rules, 2003

(10)[ Where a Chief Executive Officer appointed by the Apex Co-operative Bank or a Centra Co-operative Bank does not fulfill the eligibility criteria specified by the Reserve Bank of India or has been appointed without following the specified procedure, the Registrar may, after giving him an opportunity of hearing, pass an order for removal of such officer:Provided that where an advice has been received from the Reserve Bank of India or the National Bank for removal of a Chief Executive Officer, the orders for such removal shall be issued within a period of one month.] [Added by Notification No. G.S.R. 73, dated 19.9.2011.]