Section 56(a) in The U.P. Co-operative Societies Rules, 1968
(a)be removed from the membership of a co-operative society, if-(i)he has ceased to fulfill the qualifications laid down under the Act, rules or the bye-laws of the society, for the membership of the society, or(ii)he was admitted to the membership of the society, in contravention of the provisions of the Act, rules or the bye-laws of the society, or(iii)he becomes of unsound mind, or(iv)his membership of the society is inconsistent with the provisions of Rule 8 (b) ;
