Section 31(1) in The Delhi Co-operative Societies Rules, 2007
(1)Notwithstanding anything contained in the bye-laws, prior to placing the matter before the meeting of the committee for expulsion of a member under the provisions of section 40 of the Act, the member concerned shall be served with registered notice regarding the proposed expulsion, fifteen days prior to holding of the committee's meeting:Provided that no resolution shall be valid, unless the member concerned has been given an opportunity of representing his case in the committee of the society.
