Section 28 in Haryana Co-operative Societies Rules, 1989
28. Removal from membership of committee.
- Section 131(2)(x). - (1) A member of the committee shall cease to hold office as such if he:-(a)continuous to be in default in respect of any sum due from him to any Co-operative Society for a period of three months;(b)ceases to be a member;(c)is declared insolvent;(d)becomes of unsound mind;(e)is convicted of an offence involving dishonesty or moral turpitude; or(f)becomes subject to any of the disqualifications specified in rule 27.(2)The Committee shall inform the Registrar that a member has incurred the disqualification under sub-rule (1) and as such is liable for removal from the office.(3)On the receipt of information of a Committee under sub-rule (2), or the application of any member of the society or suo moto, the Registrar may order the removal of the member from office after giving an opportunity to hear the committee and the member concerned.
