Section 20(2) in The Karnataka Souharda Sahakari Act, 1997
(2)No person shall be eligible to continue as a member if such person,-(a)has not used the services of the Co-operative for two consecutive [cooperative years] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] to the minimum level specified in the bye-laws; or(b)has not attended three consecutive general meetings of the Co-operative and such absence has not received the consent of the general body; or(c)is in default regarding any payment to be made to the Co-operative exceeding an amount and for a period specified in the bye-laws.
