Section 29C(8) in Karnataka Co-Operative Societies Act, 1959
(8)[ If any member of a committee of a co-operative society during the term of his office,-(a)becomes subject to any disqualifications specified in sub-sections (1), (2) and (5); or(b)has acted or has been acting fraudulently or with gross negligence or in contravention of the provisions of this Act, the rules or the bye-laws of the co-operative society or without the sanction of the committee of the co-operative society where such sanction is necessary or contrary to the resolution of the co-operative society or its committee or in any way prejudicial to the interest of the co-operative society; or(c)has acted or has been acting persistently against the directions or orders issued under this Act, rules or bye-laws; or(d)is not discharging his duties satisfactorily; the Registrar may either on a report made to him or otherwise, by order remove such member, and in cases falling under clauses (a), (b), (c) and (d) of this sub-section disqualify him from holding any office in the co-operative society for such period not exceeding five years, as may be specified in such order:Provided that no order shall be made under this sub-section unless a reasonable opportunity of being heard, is given to the person against whom the order is to be made.
