Section 30 — Expulsion of members.

(1) A multi-State co-operative 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 co-operative society, who has been expelled under sub-section (1) , shall be eligible for re-admission as a member of that society, for a period of one year from the date of such expulsion.

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