Section 17(6) in Jammu and Kashmir Co-Operative Societies Act, 1989
(6)The Registrar may, of his own motion or on a complaint made by the Committee of the Society or any aggrieved person, by an order determine that such a person is not eligible to be a member of the Society and on such determination that person will cease to be member:Provided that no such order shall be made unless that person already admit led as a member is given opportunity of being heard and where an order is to be made on the basis of complaint it shall be made within a period of thirty days of the receipt thereof.
