Section 58 in The U.P. Co-operative Societies Rules, 1968
58.
(1)In case the notice referred to in Rule 57 is not replied within the time specified in that rule or the reply received is unsatisfactory in the opinion of the Committee of Management, the member may be removed or expelled, as the case may be, by the Committee of Management by a resolution passed in a meeting held within fifteen days of the expiry of the period of the notice.(2)A copy of the agenda of the meeting of the Committee of Management convened for the purpose mentioned in sub-rule (1) shall also be sent to the member whose removal or expulsion is sought and the member concerned shall have the right to state his case in person before such meeting, if he so chooses.
