Section 31 in The Delhi Co-operative Societies Rules, 2007
31. Procedure for expulsion of members.
(1)Notwithstanding anything contained in the bye-laws, prior to placing the matter before the meeting of the committee for expulsion of a member under the provisions of section 40 of the Act, the member concerned shall be served with registered notice regarding the proposed expulsion, fifteen days prior to holding of the committee's meeting:Provided that no resolution shall be valid, unless the member concerned has been given an opportunity of representing his case in the committee of the society.(2)The expulsion from membership may involve forfeiture of shares with the prior permission of the Registrar. In that event, the value of the share forfeited shall be credited to the reserve fund of the co-operative society.(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.
