Section 29 in Punjab Self-Supporting Co-operative Societies Act, 2006
29. Termination of membership.
(1)The general body may, by passing a special resolution, terminate the membership of a member if he-(a)commits any act which is prejudicial to the interest of the self-supporting co-operative society; or(b)persistently makes default in payment of his dues or fails to comply with the provisions of the bye-laws; or(c)becomes a member of any other self-supporting co-operative society with the same objects, falling under the local jurisdiction of the self-supporting co-operative society:Provided that no such resolution shall be passed without giving the member concerned an opportunity of being heard.(2)A member shall be informed about the special resolution passed under sub-section (I) by the self-supporting co-operative society within a period of thirty days from the date of passing of such resolution.(3)A member whose membership has been terminated under sub-section (I), shall not be eligible for becoming a member of the self-supporting co-operative society for such period, as may be specified in the resolution referred to in that sub-section:Provided that such period shall not exceed five years.
