Co-Operative Societies Act 2008
29. Termination of membership by members
Members may terminate the membership of a member where—
a. the member has received at least ten days’ notice of the general meeting at which his membership is to be considered; and
b. the termination is approved by a majority of at least two thirds of the members who—
i. are present at the general meeting; and
ii. cast votes on the resolution.