Section 23 in The Gujarat Co-Operative Societies Act, 1961
23. Removal from membership in certain circumstances.
(1)Where a person becomes a member of any society on his making a declaration as required by the bye-laws of the society or otherwise and such declaration is found to be false, then such person shall be disqualified to continue as a member of the society.(2)Where a person continues as a member of the society notwithstanding the disqualification incurred by him [under sub-section (3) of Section 22 or under subsection (1)] [Substituted for the words, brackets and figures 'under sub-section (1)' by Gujarat 23 of 1982], he shall be removed from the society by the Registrar:Provided that the Registrar shall, before making an order of removal give the person an opportunity of being heard.
