Section 132 in West Bengal Co-operative Societies Rules, 2011
132. Cessation of Membership.
(1) A person shall cease to be a member, if(i)he incurs any of the disqualifications to be a member;(ii)he fails to accept any allotment of land or house or apartment within a period of ninety days from the date of allotment; or(iii)he or any member of his family establishes any business relationship with the society or acts as an advocate or solicitor against the society, unless otherwise directed by the Registrar.(2)The cessation of membership shall be deemed to be effective from the date when the cause of cessation referred to above first arises.(3)Notwithstanding anything contained in clause (i) of sub-rule (1), membership of a person shall not cease if he or any member of his family becomes owner of any land or house or apartment by inheritance and still continues to have a genuine need for accommodation in the project of the society.
