Section 152(6) in West Bengal Co-operative Societies Rules, 2011
(6)(a)The Chairman or any member of the Commission, may by writing under his hand addressed to the Secretary, Department of Co-operation, Government of West Bengal resign his office.(b)[ * * *] [[Omitted by Serial No. (26)(b) of the Notification No. 3857-Co-op./ H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013, earlier which was as follows :(b)The Chairman of the Commission may be removed by the State Government in the manner provided for removal of the Chairman of the Public Service Commission, West Bengal.]](c)A Member of the Commission may be removed by the State Government if he fails to attend six consecutive meetings of the Commission including the Selection Committees.
