Section 11(2) in Himachal Pradesh Co-Operative Societies Rules, 1971
(2)A member of a society shall cease to be its member if he -(a)applies to be adjudicated, or is an adjudicated bankrupt, or an insolvent; or(b)is sentenced for any such offence as is prescribed in clause (b) of sub-rule (1) above; or(c)becomes of unsound mind; or(d)[ leaves his residence in the area of operation of the society and the management of the society has informed him about the termination of his membership;] [Amended vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.](e)begins to carry on the business similar to that conducted by the society of which he is a member; or(f)ceases to fulfill such other conditions as specified in the bye-laws for being a member of the society.
