Section 20 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
20. Termination of membership.
(1)The board of a cooperative may terminate the membership of a person who has acted adversely to the objects and interest of the cooperative, including the violation by the member of the articles of association of the cooperative, the policies of the general body or board and/or contracts entered into by the member with the cooperative :Provided the member has been given a fair opportunity to make representation at the board meeting as to why membership should not be terminated.(2)Where the membership of a person has been terminated by the board, the person may request the board to place its decision for review by the general body. The Board shall place the matter before the general body at its next general meeting and the decision of the general body shall be final :Provided that pending the decision of the general body the person may have only such transactions, if any, with the cooperative, as may be permitted by the board.
