Section 11(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)No person shall be eligible for admission as a member of the society if he :-(a)is an applicant to be adjudicated a bankrupt or an insolvent or is an uncertified bankrupt; or is an undischarged insolvent; or(b)has been sentenced for any offence involving moral turpitude and such sentence has not been reversed, or has not been pardoned; or(c)is a minor, except when he happens to be minor heir, or nominee of a deceased member ; or(d)is of unsound mind; or(e)is not a resident of the area of operation of the society, for the last six months; or(f)carries on business similar to that conducted by the society of which he wishes to become a member; or(g)does not fulfil such other conditions as specified in the bye-laws of the society;
