Section 31(3) in The Delhi Co-operative Societies Rules, 2007
(3)A member of a co-operative society who has been expelled under section 40 of the act shall not be eligible for re-admission as a member of that society or for admission as a member of any other society of the same class for a period of three years from the date of such expulsion;Provided that the Registrar may, on an application either by the society or the member expelled and in special circumstances, sanction the re-admission or admission, within the said period, as the case may be. Before giving sanction for re-admission or admission, the Registrar shall provide, an opportunity of hearing both the society and the member concerned.
