Section 113 in West Bengal Co-operative Societies Rules, 2011
113. Cessation of Membership of a Co-operative Society.
A member of a co-operative society shall cease to be such member, if he :(i)dies, or(ii)resigns in accordance with the Act, the Rules and Bye-laws; or(iii)transfers his share in favour of some other person in full with the permission of the Board; or(iv)is adjudged an insolvent; or(v)is adjudged bankrupt; or(vi)turns a lunatic :Provided that the cessation of membership shall be deemed to be effective from the date when cause of cessation arises.
