Section 26(3) in The M.P. Co-Operative Societies Rules, 1962
(3)[ If the society fails to take action within two months from the receipt of requisition from the Registrar, the Registrar may remove such member from membership of the society by an order in writing after giving him reasonable opportunity of being heard.] [Substituted by Notification No. F-5-3-91-XV-1, dated 18-4-1991.]
