Section 17 in Kerala Cooperative Societies Act, 1969
17. Expulsion of members.
(1)Any member of a society, who has acted adversely to the interests of the society, [or has failed to comply with the provisions of the bye-laws] [Inserted by Kerala Act No. 8 of 2013.] may be expelled upon a resolution of the general body passed at a special meeting convened for the purpose by the votes of not less than two-thirds of the total number of members present and voting at the meeting.(2)No member shall be expelled under sub-section (1) without being given an opportunity of making his representation.(3)A copy of the resolution expelling a member shall be communicated the member within a period of fifteen days from the date of passing of the resolution.(4)[ The expulsion from membership may involve forfeiture of shares held by the member.(5)No member of the society who has been expelled under sub-section (1) shall be eligible for re-admission as a member of that society, for a period of one year from the date of such expulsion.] [Added by Kerala Act No. 8 of 2013.]
