Section 22A in The Orissa Co-operative Societies Rules, 1965
22A. [ Manner of expulsion of members. [Inserted by Orissa Gazette Extraordinary No 500, dated 23.4.1997.]
(1)The General Body may pass a resolution expelling a member under Section 21-A, either on its own motion, or on receipt of a requisition from -(a)at least one tenth of the total number of members thereof; or(b)the Committee.(2)The requisition referred to Clause (a) of Sub-rule (1) shall be placed before the General Body alongwith grounds for the proposed expulsion through the Committee and the Committee shall, as soon as it receives it and in no case, later than ten days of the date of receipt thereof, call upon the member proposed to be expelled to furnish his representation, if any against the proposed expulsion within such time not exceeding fifteen days as may be specified in the notice to be issued to the member in that behalf.(3)The provision of Sub-rule (2) in so far it relates to calling upon the member proposed to be expelled to file his representation, if any, shall mutatis mutandis apply to the requisition of the Committee made under Clause (b) of the said sub-rule.(4)The Committee shall place the requisition referred to in Sub-rule (2) before the General Body alongwith the grounds of expulsion and representation of the member concerned, if any, for its consideration and decision.(5)The General Body shall, before passing any resolution on its own motion expelling a member, shall call upon the member concerned in case he is present in the meeting in which the resolution for expulsion is mooted, itself or through the Committee, in case the member is not present to make his representation, if any, against the proposed expulsion, and the Committee shall upon receipt of any direction from the General Body in that behalf, take action as provided under Sub-rule (2) and place the representation, received, if any, from the member concerned in the immediately next meeting of the General Body.(6)The representation received from the member directly or through the Committee, as the case may be, under Sub-rule (2) shall be duly considered by the General Body before it passes a resolution expelling the member.
