Section 34 in Mizoram Cooperative Societies Act, 2006
34. Expulsion of member.
(1)A co-operative, by a resolution passed by a majority of not less than two- thirds members present and voting at the general body meeting held for the purpose may expel a member for acts which are detrimental to the proper working of the. After providing a reasonable opportunity for making representation on the subject mater.(2)Where the member of a co-operative has been expelled by the board of directors, an appeal shall lie to the general body whose decision shall be final.(3)An expelled member of a co-operative may be made eligible for re-admission as a member of that co-operative only after the expiry of three years from he date of such expulsion, provided the concerned member assures or gives an undertaking that he shall not work against the interest or benefit of the co-operative in future.
