Section 39 in Multi State Co-Operative Societies Act, 1984
39. Removal of Elected Members by General Body.
- An elected member of a board who has acted adversely to the interests of multi-State cooperative society may on the basis of a report from the Central Registrar or otherwise be removed from the board upon a resolution of the general body passed at its meeting by a majority of not less than two-thirds of the members present and voting at the meeting :Provided that the member concerned shall not be removed unless he has been given a reasonable opportunity of making representation in the matter.
