Section 20(1) in The Orissa Self-Help Co-operatives Act, 2001
(1)The board may terminate the membership of a member who has acted prejudicial to the objects and interest of the Co-operative, violated any of the provisions of the articles of association of the Co-operative, the policies of-the general body or board, and/or conditions stipulated in contracts entered into by the member with the Co-operative :Provided that membership under this sub-section shall not be terminated unless the members has been given a reasonable opportunity of showing cause against such termination.
