Section 23(2) in The Gujarat Co-Operative Societies Act, 1961
(2)Where a person continues as a member of the society notwithstanding the disqualification incurred by him [under sub-section (3) of Section 22 or under subsection (1)] [Substituted for the words, brackets and figures 'under sub-section (1)' by Gujarat 23 of 1982], he shall be removed from the society by the Registrar:Provided that the Registrar shall, before making an order of removal give the person an opportunity of being heard.
