Section 12 in Himachal Pradesh Co-Operative Societies Rules, 1971
12. Restriction on re-admission of expelled members.
- No member of a society who has been expelled under the provisions of its bye-laws shall be eligible for re-admission as a member of that society, or for admission as a member of any other society, for a period of two years from the date of such expulsions:Provided that the Registrar, may, in special circumstances, sanction the re-admission or admission, within the said period of any such member, as a member of the same society or of any other society, as the case may be.In case any member is expelled by the Managing Committee of a Co-operative Society from its membership in accordance with the bye-laws, the rule prohibits his re-admission in the same society, for a period of two years from the date his membership ceases as a result of his expulsion. The Registrar, however, is empowered to grant admission or re-admission to such expelled member before the expiry of two years under very special circumstances.
