Section 19C in The M.P. Co-Operative Societies Act, 1960
19C. [ Expulsion of members.] [Inserted by M.P. Act No. 8 of 1970.]
- [(1) The Committee may, by a resolution passed by three-fourth majority of the members present and voting at a meeting held for the purposes, expel a member if he-(a)intentionally does any act likely to injure the credit of the society or bring it to disrepute; or(b)wilfully deceives the society by false statements; or(c)carries on any business which comes or is likely to come into conflict with the business carried on by the society; or(d)persistently makes default in payment of his dues or fails to comply with any provisions of the bye-laws :Provided that no such resolution shall be valid unless the member concerned has been given seven days' notice, either personally or by registered post, of the proposal to expel him and has been given an opportunity to represent his case to the committee] [Substituted by M.P. Act No. 30 of 1994 [w.e.f. 2-12-1994].].[(1-A) Any person aggrieved by the resolution of the Committee under sub-section (1) may appeal before the Registrar within 30 days of the communication of such resolution.] [Inserted by M.P. Act No. 30 of 1994 [w.e.f. 2-12-1994].](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].](3)[ No person who has been expelled shall be eligible for re-admission as a member of the co-operative for a period of one year from the date of such expulsion.] [Substituted by M.P.Act No. 12 of 1994 [w.e.f. 8-5-1994].](4)[ Expulsion of a member from a society may involve forfeiture of shares held by the member in such society.] [Inserted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].]
