Section 20 in The Orissa Self-Help Co-operatives Act, 2001
20. Termination of membership.
(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.(2)Where the membership of a member has been terminated by the board, the member may request the board, within thirty days of such termination, to place its decision for review by the general body. The board shall place the matter before the general body at its next general body meeting and the decision of the general body shall be final :Provided that pending the decision of the general body the member may have only such transaction, if any, with the Co-operative, as may be permitted by the board.
