Section 30(1) in The Multi-State Co-Operative Societies Act, 2002
(1)A multi-State co-operative society may, by resolution passed by a majority of not less than two-thirds of the members present and voting at a general meeting of members held for the purpose, expel a member for acts which are detrimental to the proper working of the society:Provided that the member concerned shall not be expelled unless he has been given a reasonable opportunity of making representation in the matter.
