Section 23 in Assam Co-Operative Societies Act, 2007
23. Termination of membership.
(1)The Board may, by a' resolution passed by three fourth majority of the Directors present and voting at a meeting held for the purpose, terminate the membership of a member if he-(a)Intentionally does any act likely to injure the creditability of the cooperative society or bring it to disrepute; or(b)willfully deceives the cooperative society; or(c)has acted adversely to the objects or his act is detrimental to the interest of the cooperative society; or(d)persistently makes default in payment of his dues or fails to comply with the provisions of the bye-laws; or(e)having been admitted as a member subsequently becomes a member of any other society having common objective cooperative functioning within the jurisdiction of the cooperative society, of which he is member; or(f)does not use the services of the cooperative society for a period of three years or does not attend three consecutive Annual General Meetings, or he ceases to be a resident of the area of operation of the society:Provided that no such resolution shall be passed without giving the member concerned a reasonable opportunity to make representation at the Board meeting.(2)Any member aggrieved by the resolution passed under sub-section (1) may appeal to the General Assembly within thirty days of the receipt of such resolution.(3)No member of a cooperative society whose membership has been terminated under sub-section (1) shall be eligible for readmission as a member of the cooperative society for a period as may be specified in the resolution but not exceeding five years, subject to the condition that his conduct during the period of expulsion sufficiently justified his fair conduct in the event of his enrolling membership again.
