Section 35(1) in The Manipur Co-operative Societies Act, 1976
(1)A society may, by resolution passed by three-fourth majority of the members entitled to vote who are present at a general meeting held for the purpose, expel a member for acts which are detrimental to the interest or proper working of the society:Provided that no resolution shall be valid unless the member concerned a given an opportunity of representing his case to the general body, and no resolution shall be effective unless it is approved by the Registrar.
