Section 61 in Tamil Nadu Co-operative Societies Rules, 1988
61. Removal of an elected member of the board.
(1)An elected member of the board may be removed by a resolution expressing no confidence in him passed in a special meeting of the members of the society or of the constituency which elected him.(2)No special meeting shall be convened unless a requisition in writing signed by not less than one-fourth of the members or one hundred members, which ever is less, of the society or of the constituency which elected him, as the case may be, is presented to the Registrar.(3)As soon as such a requisition is received, the Registrar shall communicate copy of the requisition to the member of the board concerned to make his representation, if any, within such time as may be specified by him. The Registrar shall, within two months from the date of receipt of such requisition, arrange to convene a special meeting of the members of the society or of the constituency concerned for consideration of the resolution expressing no confidence in the member, for which not less than seven clear days notice shall be given. A copy or gist of the requisition and of the representation received from the member of the board concerned shall also be sent to the members along with the notice for the special meeting.(4)The special meeting shall be presided over and conducted by the Registrar or any officer subordinate to him authorised by him in this behalf.(5)The quorum for the special meeting shall be a majority of the members of the society or of the constituency, as the case may be.(6)No resolution of the special meeting passing the no confidence motion against an elected member of the board and removing him from the membership of the board shall be valid unless such a resolution is passed by not less than two-third of the members present and voting at the special meeting.(7)The society shall communicate a copy of such resolution to the member concerned, who shall cease to be a member of the board from the date of such resolution.(8)If the resolution is not carried by such a majority referred to in sub-rule(6) or if the meeting cannot be held for want of the quorum referred to in sub-rule(5), no requisition for bringing any subsequent notice expressing want of confidence in the same elected member of the board shall be received until after the expiry of six months from the date of the meeting.
