Section 23(1) in Assam Co-Operative Societies Act, 2007
(1)The Board may, by a' resolution passed by three fourth majority of the Directors present and voting at a meeting held for the purpose, terminate the membership of a member if he-(a)Intentionally does any act likely to injure the creditability of the cooperative society or bring it to disrepute; or(b)willfully deceives the cooperative society; or(c)has acted adversely to the objects or his act is detrimental to the interest of the cooperative society; or(d)persistently makes default in payment of his dues or fails to comply with the provisions of the bye-laws; or(e)having been admitted as a member subsequently becomes a member of any other society having common objective cooperative functioning within the jurisdiction of the cooperative society, of which he is member; or(f)does not use the services of the cooperative society for a period of three years or does not attend three consecutive Annual General Meetings, or he ceases to be a resident of the area of operation of the society:Provided that no such resolution shall be passed without giving the member concerned a reasonable opportunity to make representation at the Board meeting.
