Section 22A(5) in The Orissa Co-operative Societies Rules, 1965
(5)The General Body shall, before passing any resolution on its own motion expelling a member, shall call upon the member concerned in case he is present in the meeting in which the resolution for expulsion is mooted, itself or through the Committee, in case the member is not present to make his representation, if any, against the proposed expulsion, and the Committee shall upon receipt of any direction from the General Body in that behalf, take action as provided under Sub-rule (2) and place the representation, received, if any, from the member concerned in the immediately next meeting of the General Body.
