Section 26A(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)If at any time after the date of admission of the individual under sub-section (1), it is discovered that the individual concerned is not qualified, under this Act, the rules or the bye laws, to become a member of such society, the Registrar may, notwithstanding anything contained in this Act, either suo moto or on the application of the concerned society within a period of three months from the date of such discovery give notice to such individual to show cause why he should not be removed from the membership of the society, and upon an order of the Registrar made in this behalf such individual shall, from the date of the order, cease to be the member of such society.
