Section 25 in The Goa Co-operative Societies Act, 2001
25. Removal of member.
- A society may, by a resolution passed in a general meeting held for the purpose, remove a member on the ground that,-(1)he carries on business which is in conflict and in competition with the business of the society as specified in the bye-laws of the society;(2)he has not used for [five] [In place of word and figure 'two' the word and figure 'five' Substituted by the Goa Co-operative Societies (Amendment) Act, 2009.] consecutive years the service of a society to a minimum level as specified in the bye-laws;(3)he has not attended [five] [In place of word and figure 'three' the word and figure 'five' Substituted by the Goa Co-operative Societies (Amendment) Act, 2009.] consecutive annual general meetings of the society;(4)he is in default regarding any payment to be made to the society exceeding an amount and for the period as specified in the bye-laws:Provided that no such resolution shall be valid unless the member concerned is given an opportunity of representing his case to the general body.[Provided further that the provisions of clauses (2) and (3) above shall not apply to the members elected to the representative general body in accordance with section 69.However, the representative elected to the representative general body shall be deemed to have been disqualified in case he fails to attend two consecutive general meetings and the resulting vacancy shall be filled by conducting bye-election within a period of six months from the date of such disqualification. The term of the representative elected in the bye-election shall be co-terminus with other elected representatives] [Inserted by the Goa Co-operative Societies (Amendment) Act, 2009.].
