Multi-State Cooperative Societies Act, 1984
21. Expulsion of
members.-
1.
A
multi-State cooperative society may, by resolution passed by a majority of not
less than two thirds of the members present and voting at a general meeting of
members held for the purpose, expel a member for acts which are detrimental to
the proper working of the society;
Provided that the member concerned
shall not be expelled unless he has been given a reasonable opportunity of
making representation in the matter.
2.
No
member of the multi-State cooperative society who has been expelled under
sub-section(1) shall be eligible for readmission as a member of that society,
for a period of three years from the date of such expulsion:
Provided that the Central
Registrar may, on application of the multi-State cooperative society and if
satisfied that in the special circumstances of the case, it is necessary so to
do in the interests of the multi-State cooperative society, sanction the
re-admission or admission within the said period, of any such members as a
member of the said society.