Section 13 in Jammu and Kashmir Co-operative Societies Rules, 2001
13. Expulsion of a member
(1)The committee of a society may, by a resolution passed by three-fourths majority of the members present and voting at a meeting held for the purpose, expel a member, if he(a)intentionally does an act likely to injure the credibility of the society or bring it into disrepute, or(b)wilfully deceives the society by false statement, or(c)carries on any business which comes or is likely to come into conflict with the business carried on by the society, or(d)persistently makes default in payment or his dues or fails to comply with any provisions of the bye-laws:Provided that no such resolution shall be valid unless the member concerned has been given seven day's notice to expel him and has been given an opportunity to represent his case to the committee.(2)Notwithstanding anything contained in these rules or the bye-laws of the society, where it appears to the Registrar to be necessary or desirable in the interest of the society to expel a member from the society he may call upon such member and the society, to explain within a period to be specified by him why such member should not be expelled from the society. If the member or society fails to furnish his or its explanation within the time specified or after considering the explanation, if received, the Registrar may pass an order expelling the member from the society.(3)No member of a society who has been expelled under sub-rule (1) or sub-rule (2) shall be eligible for re-admission as a member of the society for a period of one year from the date of such expulsion.(4)Expulsion from membership may involve forfeiture of shares held by the member.
