Section 13(1) in Jammu and Kashmir Co-operative Societies Rules, 2001
(1)The committee of a society may, by a resolution passed by three-fourths majority of the members present and voting at a meeting held for the purpose, expel a member, if he(a)intentionally does an act likely to injure the credibility of the society or bring it into disrepute, or(b)wilfully deceives the society by false statement, 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 or 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 day's notice to expel him and has been given an opportunity to represent his case to the committee.
