Section 22(1) in The Delhi Co-Operative Societies Act, 2003
(1)No person shall be admitted as member of a co-operative society except the following, namely:-(a)an individual competent to contract under section 11 of the Indian Contract Act, 1872 (9 of 1872);(b)any other co-operative society;(c)the Government;(d)a firm, a joint stock company, or any other body corporate constituted under any law; and(e)such class or classes of persons or association of persons as may be notified by the Government in this behalf :Provided that the provisions of clause (a) shall not apply to an individual seeking admission to a co-operative society exclusively formed for the benefit of students of a school or college : Provided further that no individual shall be eligible for admission as a member of any financing bank or federal co-operative society except as provided in clause (m) of section 2.
