Section 21A in The Orissa Co-operative Societies Act, 1962
21A. [ Power of general body to expel member. [Inserted by Orissa Act No. 19 of 1983 Section 8-See O. Gazette Extraordinary No. 11.10.1983.]
(1)Any Society may, by resolution passed by two-thirds majority of the members present at a meeting of a general body, expel a member who acts adversely or whose continuance is considered detrimental or prejudicial to the interest of the Society :Provided that no such resolution shall be valid unless the member concerned is given an opportunity of representing his case before the general body, in the prescribed manner.(2)A copy of the resolution so passed shall be communicated to the member concerned and also shall be published in the notice-board of the Society.] [Inserted by Orissa Act No. 28 of 1991, Section 17(a) dated 31.12.1991, w.e.f. 11.9.1992.]
