Multi-State Cooperative Societies Act, 1984

21. Expulsion of members.-

1.      A multi-State cooperative society may, by resolution passed by a majority of not less than two thirds of the members present and voting at a general meeting of members held for the purpose, expel a member for acts which are detrimental to the proper working of the society;

Provided that the member concerned shall not be expelled unless he has been given a reasonable opportunity of making representation in the matter.

2.      No member of the multi-State cooperative society who has been expelled under sub-section(1) shall be eligible for readmission as a member of that society, for a period of three years from the date of such expulsion:

Provided that the Central Registrar may, on application of the multi-State cooperative society and if satisfied that in the special circumstances of the case, it is necessary so to do in the interests of the multi-State cooperative society, sanction the re-admission or admission within the said period, of any such members as a member of the said society.