Section 22 in Himachal Pradesh Co-Operative Societies Rules, 1971
22. Expulsion of members.
- Any member who has been persistently defaulting payment of his dues, or has been failing to comply with the provisions of the bye-laws, or other matters in connection with his dealings with the society, or has done other acts detrimental to the interest or proper working of the society, may be expelled from the society. The expulsion from membership may involve forfeiture of shares held by the member.The rule empowers the Managing Committee of the Society to expel any member of the society who persistently defaults payment of dues or contravenes the provisions of the bye-laws or commits other acts which are detrimental to the interest of the society. The expelled member may represent to the Registrar against expulsion order of the society, and the decision of the Registrar, thereon shall be final.
