Section 19(1) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(1)The Board of a co-operative may terminate the membership of a person who has acted adversely to the objects and interests of the co-operative, including the violation by the member of the articles of association of the co-operative, the policies of the general body or Board, and/or contracts entered into by the member with the co-operative :Provided the member has been given a fair opportunity to make a representation at the Board meeting as to why membership should not be terminated.
