Section 36(2) in Himachal Pradesh Co-Operative Societies Rules, 1971
(2)[ A member who is defaulter for any debt or dues, directly or indirectly of the society shall be debarred from exercising the right of vote in the annual or special general meeting or in the election to the committee :Provided that a reasonable opportunity shall be afforded to a member to clear his dues within thirty days by the Society by issuing a notice before declaring him a defaulter.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.]
