Section 19C(2) in The M.P. Co-Operative Societies Act, 1960
(2)[ Notwithstanding anything contained in this Act or rules or bye-laws made thereunder, where it appears to the Registrar that it is necessary and desirable in the interest of the society to expel a member from the society for his indulging in any of the activities specified in sub-section (1), he may call upon such member and the society, to explain within a period to be specified by him, why such member should not be expelled from the society. If the member or society fails to furnish his or its explanation, with in the specified period or after considering the explanation, if received, the Registrar may pass an order expelling a member from the society.] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].]
