Section 21 in Andhra Pradesh Co-Operative Societies Act, 1964
21. Disqualification for membership of society.
(1)A person shall be disqualified for being admitted as, and for being, a member, if he(a)is an applicant to be adjudicated, an insolvent or is an undischarged insolvent ; or(aa)[ is not eligible for membership under Section 19] [Inserted by Andhra Pradesh Act No. 28 of 1988, w.e.f. 9-5-1988.] ; or(b)has been sentenced for any offence involving more turpitude, such sentence not having been reversed and a period of three years has not elapsed from the date of expiration of the sentence; or(c)is a paid employee of the society or of its financing bank or of any society for which it is the financing bank ; or(d)has been expelled from membership under this Act and a period of one year has not elapsed from the date of such expulsion; [or] [Added by Andhra Pradesh Act No. 10 of 1970.](e)[ is carrying on business of such kind as the Registrar may by general or special order, declare to be a business which is in conflict with the objects or interests of the society ;] [Added by Andhra Pradesh Act No. 10 of 1970.] [or] [Added by Act No. 22 of 2001, dated 25.4.2001.](f)[ as such member fails to transact such minimum business or utilise minimum services or facilities in a year as may be specified in the bye-laws; or [Added by Act No. 22 of 2001, dated 25.4.2001.](g)fails to attend two consecutive General body meetings in two years without leave of absence; or(h)fails to give information relevant to him to the society as specified in the bye-laws.](2)The provisions of clause (b) of sub-section (1) shall not apply to a person seeking admission to, or to a member of, a society exclusively formed for the reclamation of such class of persons [as may from time to time be notified by the Government in the Andhra Pradesh Gazette] [Substituted by Andhra Pradesh Act No. 14 of 1966.].The provisions of clause (c) of sub-section (1) shall not apply to a person seeking admission to, or to a member of(i)[ a society which has as its principal object the provision of employment to its members ; or [Substituted by Andhra Pradesh Act No. 14 of 1966.](ii)such other society as may be prescribed.](3)[ Where any person, who is not eligible for being admitted as member has been admitted as member or where the member who is disqualified to continue as such under sub-section (1) is continued as member, he shall be removed by the General body on its own motion or on a representation made to it by any member of a society or its federal society or its financing bank:Provided that no member shall be removed under this sub-section unless he had an opportunity of making a representation against the proposed action. A copy of the resolution removing the member shall be communicated to such person and on such communication, he shall be deemed to have ceased to be a member of the society.] [Substituted by Act No. 22 of 2001, dated 25.4.2001.]
