Section 19(4) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(4)[ A member shall be disqualified from voting if he / she fails to attend two consecutive Annual General Body meetings without leave of absence and if he/she fails to utilize minimum level of services or/and participate in the business of the society at a minimum level as may be prescribed in the Bye-laws:Provided that a reasonable opportunity shall be provided to the member before disqualifying him from membership.] [Added by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
