Section 61(iii) in West Bengal Co-operative Societies Rules, 2011
(iii)a Government Officer deputed by the State Government or the Registrar to the service of the society may be withdrawn from such service by the State Government or the Registrar, as the case may be, on three months' notice to the society by the State Government or the Registrar, as the case may be, or on a request, made by the society to the State Government or the Registrar, as the case may be, to withdraw such officers;
