Section 35(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)The Registrar may, of his own motion or on application, by an order in writing, direct the removal of a member of a society from such membership if in the opinion of the Registrar, such member was or has become, subject to any of the disqualification mentioned in section 23: Provided that no member of a society shall be removed from such membership under this sub-rule without such member being given an opportunity of making his representations.
