Section 56 in The U.P. Co-operative Societies Rules, 1968
56.
A person may, in the manner laid down in the rules-(a)be removed from the membership of a co-operative society, if-(i)he has ceased to fulfill the qualifications laid down under the Act, rules or the bye-laws of the society, for the membership of the society, or(ii)he was admitted to the membership of the society, in contravention of the provisions of the Act, rules or the bye-laws of the society, or(iii)he becomes of unsound mind, or(iv)his membership of the society is inconsistent with the provisions of Rule 8 (b) ;(b)be expelled from the membership of a society -(i)if he has misappropriated any funds or property of the society or has caused damage to the property of the society and has for that offence been convicted under the Indian Penal Code, 1860;Provided that he shall be eligible to become member of that or any other society after his aquittal in appeal or after he has served out the sentence and/or paid the fine, as the case may be, under the order of conviction, or(ii)if he has caused detriment to the interest of the society by a breach of the bye-laws of the society, or(iii)where a declaration made by a member in pursuance of any provisions of the bye-laws of the society is found to be either false or, there is suppression of any material information, in the declaration and such falsehood or suppression has enabled the member to get undue benefit from the society, or has put the society to economic or a financial loss or other difficulties.
