Section 43A in The Chhattisgarh Co-operative Societies Rules, 1962
43A. [ Removal of the Chairman, or office bearers of the committee. [Inserted by notification No. 15c27-97-XV-1, dated 20-6-2000.]
(1)The Committee of a society may, by a resolution passed by a if majority of not less than two-third of the total elected members of the committee at a meeting held for this purpose, remove from the office of the Chairman or office bearer if he-(a)is grossly negligent in discharge of his duties imposed on him by or under this Act or Rules made thereunder or Bye-laws of the Society or has by a fraudulent act caused financial loss to the society;(b)persistently makes default in payment of his dues to the society;(c)has been adversely remarked by a competent Court;(d)misuses the post held by him:Provided that such resolution shall lie within a period of one year from the date on which he has taken charge of his respective office, or such resolution is rejected or accepted by the committee as the case may be.(2)Such proposals shall be submitted to the Chief Executive Officer of the society by at least one-third elected members of the committee under their signatures alongwith a charge-sheet. A copy of such proposal shall also be sent to the Registrar, Co-operative Societies.(3)Notwithstanding anything contained in the bye-laws of the society, on receipt of such proposal, the Chief Executive Officer of the society shall call the meeting of the committee and present such proposal within thirty days from the date of receipt of such proposal.(4)The Chairman/President or the office bearer of the society as the case may be, shall have, a right to defend himself or otherwise in such meeting of the committee.(5)Such meeting shall be presided over by the Registrar or any person authorised by him in this behalf.]
