Section 27(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)The Registrar may also remove or expel a person from the membership of a co-operative society-(a)if the person has ceased to fulfill the qualifications required for membership, or is disqualified to be a member under this Act, or the rules or the bye-laws of the society, and the co-operative society, even when required by the Registrar by order in writing, fails to remove or expel him, accordance with the provisions of sub section (1) within thirty days from the receipt of the order of the Registrar; or(b)if the person was admitted to the membership of the society in contravention of the provisions of this Act, the rules or the bye-laws of the society.
