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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of West Bengal - Subsection

Section 154(2A) in West Bengal Co-operative Societies Rules, 2011

(2A)[ The State Government may remove the Co-operative Election Commissioner of the Co-operative Election Commission from his office on any reasonable ground including violation of law, misconduct with or without involving moral turpitude, insolvency and infirmity of body or mind after holding inquiry in accordance with the provisions of these rules.