Section 18 in Goa Co-operative Societies Rules, 2003
18. Procedure for admission of joint members and minors and persons of unsound mind inheriting the share or interest of deceased member.
(1)A society may admit a joint member in accordance with the same procedure as laid down in rule 17 (i) to (iv). The application for joint membership shall be in the form as laid down by the society in its bye-laws.(2)The joint members shall be entitled to appoint only one nominee each.(3)In accordance with the procedure laid down in its bye-laws and these rules for admission of any member, a society may admit minors and persons of unsound, mind inheriting the share or interest of deceased members as its members through their legal representatives or guardians, respectively. The members so admitted will enjoy such rights and liabilities through such legal representatives or guardians as are laid down in the bye-laws of the society.
