Section 133 in West Bengal Co-operative Societies Rules, 2011
133. Expulsion of Members.
(1) Any member who continues to default in payment of his dues towards cost of land or house or apartment allotted to him by the society for more than six months without a break or in payment of his maintenance charges for more than three months without break may be expelled from the society by the vote of two-thirds of the members of the board present and voting at a meeting after he has been given an opportunity of being heard Ind no resolution of the board shall be effective unless it is submitted to the Registrar for approval and approved by him :Provided that the order of expulsion shall take effect only from the date of communication of the decision of the board to the concerned members after the approval of the Registrar, as aforesaid, has been duly obtained :Provided further that the approval or disapproval of the Registrar shall be communicated to the society within a period of six weeks and in the absence 4 such communication the resolution of the board shall be effective.Explanation.The power of approval conferred under this rule shall vest in the Registrar exclusively and shall not be capable of being delegated to any other officer.(2)A member may be expelled in the same manner as laid down in sub rule (1) if, in the opinion of the board, he has done any act prejudicial to the interest of the society or has violated a lawful decision of the board despite warning.(3)The member so expelled shall have a right to appeal to the State Government for which purpose he shall submit a written representation to the State Government within a fortnight from the date of communication of the order of expulsion.
