Section 16(2) in Rajasthan Co-operative Societies Act, 2001
(2)A member whose business is in conflict or competition with the business of the society, or who has not attended the general body meeting without any reasonable excuse for three consecutive years or who has been persistently defaulting payment of his dues or has been failing to comply with the provisions of the bye-laws, if any, regarding minimum essential utilization of the services of the society or regarding other dealings with the society or who, in the opinion of the committee, has brought disrepute to the society or has done other acts detrimental to the interests or proper working of the society, may after giving him an opportunity or representing his case before the general body called for the purpose, be removed or expelled from membership. by 'a special resolution passed in such general body meeting in the prescribed manner.
