Section 18 in The Orissa Co-operative Societies Act, 1962
18. Nominal or Associate Members.
(1)A Society [other than Primary Agricultural Credit Co-operative Society, Large-sized Adivasi Multipurpose Co-operative Society, Service Co-operative Society and Farmers' Service Co-operative Society] [Inserted by Orissa Act 1 of 2008 Section 6, Section 7 & Section 21 (O.G.E. No. 654 dated 20.3.2008).] may admit any person as a nominal [* * *] [Omitted by Orissa Act 28 of 1991, Section 14 (i) dated 31.12.1991, force w.e.f. 11.9.1992.] member.(2)[ A 'nominal member' shall not be entitled-(a)to any share in any form whatsoever, in the assets or profits of the Society;(b)to attend the general body meeting of the Society; and(c)to be elected to the Committee of the Society.](3)Save as provided in this Section, a nominal [* * *] [Omitted by Orissa Act 28 of 1991, Section 14 (ii) dated 31.12.1991, force w.e.f. 11.9.1992.] member shall have such privileges and rights of a member and be subject to such liabilities of a member, as may be specified in the Bye-Laws of the Society.
