Section 28 in Punjab Self-Supporting Co-operative Societies Act, 2006
28. Cessation of membership.
(1)If a member dies or resigns or his membership is terminated due to any of the disqualifications, specified under this Act, rules or bye-laws framed thereunder, he shall cease to be member of the self-supporting co-operative society.(2)In the event of death of a member, the self-supporting co-operative society shall inform his nominee for the settlement of accounts within a period of reasonable time.(3)In the event of cessation of a membership in any case, other than death of a member, the self-supporting co-operative society shall inform the member for the settlement of accounts.
