Section 8 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
8.
Subject to me provisions of the 'Act and the Rules and after being given an opportunity of being heard, a member may for any one or more of the following reasons be removed or expelled from the membership of the Federation by a resolution carried by the votes of at least two-thirds of the directors present at a meeting of the Board of Directors -(a)A member may be removed from the membership of the Federation, if-(i)he has ceased to fulfill the qualifications or has incurred any of the Disqualifications provided for under the Act. Rules and these bye-laws;(ii)he was admitted to the membership of the Federation in contravention of the provisions of the Act, Rules and these bye- laws.(b)A member may be expelled from the membership of the Federation if-(i)he has caused detriment to the interests of the Federation by breach of the provisions of its bye-laws;(ii)where a declaration made by him in pursuance of any of the provisions of these bye-laws, is founds to be either false, or there is suppression of any material information in the declaration and such falsehood or suppression has enabled the member to get undue benefit from the Federation or has put in the Federation to economic or financial loss or other difficulties.A member so removed or expelled shall cease to exercise the rights of membership with effect from the dale of removal or expulsion.
