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State of Kerala - Section
Section 16A in Kerala Cooperative Societies Act, 1969
16A. [ [Omitted by Kerala Act No. 14 of 2017, dated 13.9.2017.]
***] [Inserted by Kerala Act No. 1 of 2000.]| 16A. [ Ensuring participation of members in the management of societies. [Inserted by Kerala Act No. 8 of 2013.]- (1) No member shall be eligible to continue to be a member of a co-operative society if he,-(a) is not using the services of the society for two consecutive years or using the services below the minimum level as may be prescribed in the rules or the bye-laws;(b) has not attended three consecutive general meetings of the society and such absence has not been condoned by the members in the general meeting.(2) Where any person becomes ineligible for continuing as a member as per sub-section (1), the committee of the society may remove the person from membership after giving him an opportunity for making his representation, if any, and the person concerned shall thereupon cease to be a member of the society:Provided that no member of the society removed as above shall be eligible for re-admission as a member of that society for a period of one year from the date of such removal.] |