Section 25(g) in The Punjab Co-operative Societies Rules, 1963
(g)[ he is a member] [Clause substituted by Punjab Government Gazette Notification dated September 3, 1965 (Section 3)] or [any Co-operative Society which has ceased to function or which has not fulfilled its objects as stated in its bye-laws and has been included in the list of D class societies maintained] [Words omitted by Punjab Government gazette Notification dated december 8, 1982 (Section 2(1).] by the Registrar or is a member [ of a Co-operative Society which is under winding up process] [Words omitted by Punjab Government Gazette Notification dated december 8, 1982 (Section 2(1)];(gg)he has ceased to be a member of any Co-operative Society within a period of one year preceding the date of inclusion of such Co-operative Society in the list of D class Co-operative Societies maintained by the Registrar or the operation of order of winding up to such Co-operative Society under section 57 of the Act.
