Section 45 in West Bengal Co-operative Societies Rules, 2011
45. Removal and recall of a member of a Board and an office-bearer.
(1) (a) A member of a Board elected or nominated or co-opted under sub-section (1) of section 32 of the Act may be removed from the office by a general meeting with due agendum, if the Board recommends by a majority of the directors to do so.(b)A nominated member in the Board may be recalled by the authority nominating him and another person may be nominated in his place at the same tine.Explanation :The word 'nominated' shall include Directors coming within the ambit of clauses (b) (e) and (f) of sub-section (1) of section 32 :Provided that a co-opted director may also be recalled by the authority co-opted him as provided under sub-rule (2) of rule 43.(2)An office-bearer may be removed from office by a resolution of the Board at a meeting specially convened for the purpose :Provided that any Director against whom petition for removal under this rule has been moved shall not preside over such meeting when such agenda will be carried.(3)[ The Registrar shall, on his own motion or within one month of being so advised by the Reserve Bank of India or the National Bank, ensure removal of the Chief Executive Officer of the State Co-operative Bank or a Central Co-operative Bank who does not fulfill eligibility criteria specified by the Reserve Bank of India under clause (a) of sub-section (15) of section 134C of the Act.(4)The Registrar shall within one month of being so advised by the Reserve Bank of India or the National Bank, ensure removal of any person elected or co-opted as a member of the Board under sub-section (16) of section 134C of the Act without having the requisite knowledge or experience as stipulated by the Reserve Bank of India.] [Inserted by Serial No. (10) of the Notification No 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.]
