Section 17(1) in Kerala Cooperative Societies Act, 1969
(1)Any member of a society, who has acted adversely to the interests of the society, [or has failed to comply with the provisions of the bye-laws] [Inserted by Kerala Act No. 8 of 2013.] may be expelled upon a resolution of the general body passed at a special meeting convened for the purpose by the votes of not less than two-thirds of the total number of members present and voting at the meeting.
