Section 34 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
34. President and Vice-President of co-operative.
(1)There shall be a President and a Vice President in a co-operative to be elected by the board from amongst its directors in accordance with the provisions of the bye-laws. The term of President and Vice-President elected by the board shall be coterminous with the term of the Board. The board shall at the time of election of President and Vice-President also elect representative who shall represent it in other co-operative and the representative so elected shall not be withdrawn by the board till the next elections of the board.(2)Any casual vacancy in the office of the President or Vice-President or representative shall be filled in by the board in accordance with the provisions of the bye-laws and the President or Vice-President or representative so elected shall hold office for the unexpired term of his predecessor.(3)The Vice-President may resign his office at any time by notice in writing to the President and the President may resign his office at any time by notice in writing to the Vice President.(4)The board may by a resolution passed by three-fourth majority of the directors present and voting at a meeting held for the purpose, remove the President or Vice-President on any of the grounds mentioned in sub-section (1) of Section 24. Such meeting shall not be presided by the President or Vice-President against whom such resolution is to be considered.(5)The President or Vice-President as the case may be, aggrieved by the resolution passed under sub-section (4) may appeal to the Arbitration Council within thirty days from the date of passing of such resolution whose decision thereon shall be final.(6)In the event of the occurrence of any vacancy in the office of the President by reason of his death, resignation or removal, or otherwise, the Vice-President shall act as President until the date on which a new President elected in accordance with the provisions of this Act and the bye-laws to fill such vacancy.(7)When the President is unable to discharge his functions owing to absence, illness, or any other cause, the Vice-President shall discharge the functions of the President until the date on which the President resumes his duties.(8)The Vice-President shall, during and in respect of, the period while he is so acting as, or discharging the functions of, President, have all the powers of the President.
