Section 24 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
24. Termination of membership.
(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 credit of the co-operative or bring it to disrepute; or(b)wilfully deceives the co-operative; or(c)has acted adversely to the objects or his act is detrimental to the interests of the co-operative; 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 common objective co-operative functioning within the jurisdiction of the co-operative of which he is a member :Provided that no such resolution shall be passed without giving the member concerned a reasonable opportunity to make representation at the board meeting.(2)Any member aggrieved by the resolution passed under sub-section (1) may appeal to the Arbitration Council within thirty days of the communication of such resolution.(3)No member of a co-operative whose membership has been terminated under sub-section (1) shall be eligible for re-admission as a member of the co-operative for a period as may be specified in the resolution but not exceeding five years.
