Section 19 in Uttarakhand Self Reliant Co-Operatives Act, 2003
19. Termination of membership.
(1)The Board of a co-operative may terminate the membership of a person who has acted adversely to the objects and interests of the co-operative, including the violation by the member of the articles of association of the co-operative, the policies of the general body or Board, and/or contracts entered into by the member with the co-operative :Provided the member has been given a fair opportunity to make a representation at the Board meeting as to why membership should not be terminated.(2)Where the membership of a person has been terminated by the Board, the person may request the Board to place its decision for review by the arbitral tribunal. The Board shall place the matter before the general body at its next meeting and the decision of the arbitral tribunal shall be final;Provided that pending the decision of the general body the person may have only such transactions, if any, with the co-operative, as may be permitted by the Board.
