Section 19(2) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(2)Where the membership of a person has been terminated by the Board, the person may request the Board to place its decision for review by the arbitral tribunal. The Board shall place the matter before the general body at its next meeting and the decision of the arbitral tribunal shall be final;Provided that pending the decision of the general body the person may have only such transactions, if any, with the co-operative, as may be permitted by the Board.
