Section 27(2) in The U.P. Co-operative Societies Act, 1965
(2)The Registrar may also remove or expel a person from the membership of a co-operative society-(a)if the person has ceased to fulfill the qualifications required for membership, or is disqualified to be a member under this Act or the rules or the bye-laws of the society, and the co-operative society, even when required by the Registrar by order in writing fails to remove or expel him, in accordance with the provisions of sub-section (1) within thirty days. from the receipt of the order of the Registrar; or(b)if the person was admitted to the membership of the society in contravention of the provisions of this Act, the rules or the bye-laws of the society.
