Section 28A in The Gujarat Co-Operative Societies Act, 1961
28A. [ Attendance of meeting by members. [Inserted by Gujarat Act No. 17 of 2013, dated 15.4.2013.]
- It shall be the duty of every member of a society-(i)to attend atleast two meetings of the general body within a consecutive period of five years;(ii)to utilize minimum level of services as prescribed in the bye-laws :Provided that a member who does not attend atleast two meetings of the general body as above or does not utilize minimum level of services as prescribed in the bye-laws for a consecutive period of five years, shall be liable to be removed by the Registrar as the member of the society Provided further that before removing such person from the membership of the society, he shall be afforded an opportunity of being heard and if his explanation is found satisfactory, his name shall not be removed from the membership of the society.
