Section 86(1) in The Delhi Co-Operative Societies Act, 2003
(1)Notwithstanding anything contained in this Act and the rules framed thereunder, the committee of a co-operative housing society may, by a resolution, expel a member on any one or more of the following grounds, namely:-(a)if he has been a persistent defaulter in respect of any dues of the co-operative housing society; or(b)if he has wilfully deceived the co-operative housing society by making any false statement or submitting any false document to obtain the membership of such co-operative society; or(c)if he has brought disrepute to the co-operative society or has done any other act detrimental to the interest and proper working of the co-operative society:Provided that no such resolution shall be passed unless the member concerned has been given an opportunity of being heard after service of three registered notices confronting the member with the grounds for his proposed expulsion:Provided further that no member shall be expelled unless a resolution to that effect is passed by not less than three-fourths of the members of the committee present and entitled to vote at the meeting and no resolution for expulsion shall be valid unless approved by the Registrar.
