Section 16(2) in The Orissa Co-operative Societies Rules, 1965
(2)No person shall be admitted as a member of Society unless -(i)he has applied in writing for membership in the form laid down by the Committee [subject to the provision of the Act, Rules and the Bye-Laws] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.];(ii)[ his application is accepted by the Committee subject to the provisions of Section 16 and Section 16-A; and [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.](iii)he undertakes to accept the responsibility of membership, and fulfils such other conditions as are laid down in the Act, Rules and the Bye-Laws;](iv)in case of a [local authority] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] the Orissa Khadi and Village Industries Board or any other body corporate, the application for membership is accompanied by a resolution of the body concerned authorising it to apply for such membership.
