Section 14 in The Bihar Co-operative Societies Rules, 1959
14. Resignation and expulsion.
(1)Any member may resign his membership of a registered society on giving to the managing committee three months notice or such longer notice as may be prescribed in the bye-laws :Provided that there are no debts due by him to the society and that he is not a surety in respect of any debt to the society :Provided further that no member of a registered society shall be permitted to resign from the membership of the society before the end of one year from the date of his admission thereto.(2)A member may be removed or expelled from the membership of a registered society for such cause and in accordance with such procedure as may be prescribed in the bye-laws.Bye-laws of Societies
