Section 12 in The Assam State Co-operative Agriculture and Rural Development Bank Limited
12. Removal from membership.
- The Board may remove from Registrar of Members after giving reasonable opportunity to show cause as to why membership should not be removed-(a)[deleted] any other Co-operative Societies for persistent mismanagement or incompetence or wilful disobedience of its bye-laws or any act of commission or prejudicial to the interest of the Bank ;(b)any other member who deceives the Bank or is convicted of any offence involving moral turpitude or is adjudged to be an insolvent or does any act prejudicial to the interest of the Bank.Removal may also involve the forfeiture of share or shares.
