Section 19(2) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(2)[ Admission of members and removal from membership shall be made, in accordance with the procedure specified in the bye-laws only by the General Body:Provided that no member shall be expelled under this section unless,(a)member caused loss of finances to the society;(b)member is involved in impersonation, forgery or any other criminal activity against the society;(c)given an opportunity of making his/her representation to the Managing Committee, before removal of membership:Provided further that a copy of resolution expelling the member shall be communicated to the member within 30 days under intimation to the Registrar.] [Substituted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
