Section 15 in Rajasthan Societies Registration Act, 1958
15. Member of society defined
. For the purposes of this Act, a member of a society shall be person who having been admitted therein according to the rules and regulations thereof, shall have paid a subscription or shall have signed the roll or list of members thereof and shall not have resigned in accordance with such rules and regulations or a person who shall have been appointed or selected to be a governors, directors, trustees or members of the governing body of such society in accordance with such rules and regulations; but in proceedings under this Act no person shall be entitled to vote or to be counted as a member whose subscription at the time shall have been in arrear for a period exceeding three months.
