Section 43A(1) in The Chhattisgarh Co-operative Societies Rules, 1962
(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.
