Section 16 in Rajasthan Co-operative Societies Rules, 2003
16. Disqualifications for membership.
(1) No person shall be eligible for admission as member of a co-operative society, if he(a)has applied to be adjudicated as an insolvent or is an undischarged insolvent;or;(b)is adjudged by a court of competent jurisdiction to be of unsound mindor-,(c)has been sentenced for any offence, involving moral turpitude; such sentence not having been reversed or the offence pardoned, and a period of five years has not elapsed from the date of expiry of the sentences:Provided that the provision of clause (c) of sub-rule (1) shall not apply to a person sentenced for any offence, during the period he is undergoing the sentence in the Jail and seeking admission as a member of a society formed for the betterment of the .prisoners and meant exclusively for the inmates of the Jail, but such person shall cease to be a member of such society as soon as he is released from the Jail:Provided further that a convict can be admitted as a member of a co-operative society even after his release from Jail if his good conduct is certified by a Jail authority not below the rank of a Superintendent of Jail.(2)If a member becomes subject to any of the disqualifications specified in sub rule (1), he shall be deemed to have ceased to be a member from the date of his incurring the disqualification. If any dispute arises, the aggrieved party may apply to the Registrar, whose decision in the matter shall be final.
