Section 21A(1) in The Orissa Co-operative Societies Act, 1962
(1)Any Society may, by resolution passed by two-thirds majority of the members present at a meeting of a general body, expel a member who acts adversely or whose continuance is considered detrimental or prejudicial to the interest of the Society :Provided that no such resolution shall be valid unless the member concerned is given an opportunity of representing his case before the general body, in the prescribed manner.
