Section 35(2) in Mizoram Cooperative Societies Act, 2006
(2)A member of a co-operative may, in addition. by vote 0 the majority of all members of the board of directors. be terminated for the following reasons or causes:(a)where, the member of a co-operative failed to patronize, utilize or enjoy the services of the co-operative as per the minimum limit or stand rd prescribed under the bye-laws for an unreasonably longer period as may be fixed by the board of directors, which in any case shall not be less than two years;(b)where the member of a co-operative has continuously failed to discharge, carryout or comply with his duties responsibilities and obligations, as the case may be;(c)where a member acted in violation of the provisions of law, rules and bye-laws of the co-operative ;(d)for any act done or omitted to do or not to do an at which is injurious or prejudicial to the interest or welfare of the co-operative;(e)where the member of a has transferred all his share capital contribution, other lights interests and duties towards to other persons in accordance with the provisions of this Act, rules or bye-laws;(f)a member of a co-operative whose membership is likely to be terminated by the board of director for the reasons or causes specified under sub-section (a) to (e) shall be informed of such proposed action in writing either in person or by registered post and such member shall be given a reasonable opportunity of being heard before such decision is finally taken;(g)the decision of the board of directors to terminate the member of a co-operative shall be subject to an appeal before the general body within thirty days after the decision is communicated and its decision shall become final and binding, if no appeal is preferred.
