Section 19C(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)The Committee may, by a resolution passed by three-fourth majority of the members present and voting at a meeting held for the purposes, expel a member if he-(a)intentionally does any act likely to injure the credit of the society or bring it to disrepute; or(b)wilfully deceives the society by false statements; or(c)carries on any business which comes or is likely to come into conflict with the business carried on by the society; or(d)persistently makes default in payment of his dues or fails to comply with any provisions of the bye-laws :Provided that no such resolution shall be valid unless the member concerned has been given seven days' notice, either personally or by registered post, of the proposal to expel him and has been given an opportunity to represent his case to the committee.(1-A) Any person aggrieved by the resolution of the Committee under sub-section (1) may appeal before the Registrar within 30 days of the communication of such resolution.
