Section 31 in Punjab Self-Supporting Co-operative Societies Act, 2006
31. Register of members.
(1)Every self-supporting co-operative society, shall maintain a register of members. The name of every person admitted as a member of a self-supporting co-operative society, shall be entered in the register alongwith such particulars, as may be deemed necessary by the Board.(2)The name of a person-(i)who has withdrawn from the membership under section 27;(ii)who ceased to be a member under section 28; or(iii)whose membership has been terminated under section 29;shall be deleted from the register of members.(3)The register maintained under sub-section (1), shall be a prima Jack evidence of the date on which any person was admitted to the self-supporting co-operative society as a member and of the date on which he ceased to be a member of such society.(4)A copy of register of members, shall be submitted by the self-supporting co-operative society to the Registrar at the time of registration of such society.(5)Any addition or deletion of members shall be communicated to the Registrar within a period of thirty days from the date of making such addition or deletion.
