(a)No person who has been expelled from the membership of a co-operative society under clause (b) of Rule 56 shall be admitted as a member of that society before lapse of a period of two years from the date the order of expulsion takes effect, as provided in sub- section (5) of Section 27.(b)No person, who is an individual, shall be admitted as an ordinary member in-(i)an Apex Society or Central Bank (other than U.P. State Co- operative Land Development Bank, an Urban Central Bank, and Uttar Pradesh Sahkari Avas Sangh) ;(ii)a Central society which includes any other Central society in its ordinary membership.(c)If a society mentioned in sub-rule (b) has on the date of coming into force of the Act, individuals as its ordinary members, the society shall within a period of one year from such date or such further period as the Registrar may, for reasons to be recorded, allow for any co-operative society, adjust its membership to any other class mentioned in sub-section (1) of Section 18, in accordance with the provisions of the bye-laws of the society.]
