Section 19(1) in The Delhi Co-operative Societies Rules, 2007
(1)No person shall be admitted as member of a co-operative society unless-(i)he is a citizen of India;(ii)he has applied in writing in the form specified by the co-operative society for membership along with a declaration on oath that he is not a member of any other co-operative society having similar objects;(iii)his application is approved by the committee of the co-operative society in pursuance of the powers conferred on it in that behalf and subject to such resolution as the general body meeting, may, in pursuance of the powers conferred on it in that behalf from time to time, pass, and in the case of nominal, associate, or sympathizer member by an officer of the society authorized in that behalf by the committee;(iv)he has fulfilled all other conditions laid down in the Act, these rules and the bye-laws;(v)in case of company or body corporate, co-operative society or a society registered under the Societies Registration Act, 1860, a public trust registered under any law for the time being in force relating to registration of public trust or a local authority, the application for membership is accompanied by a resolution authorizing it to apply for such membership;(vi)in case of a co-operative housing society, he has been a resident of the National Capital Territory of Delhi-for a minimum period of three years at the time of applying for a membership in such society;
