Section 23 in The Goa Co-operative Societies Act, 2001
23. Joint member.
(1)Subject to the provisions of section 21, a society may admit any person as a joint member. A joint member shall hold jointly a share of the society with another but his name shall not stand first in the share certificate.(2)A member of a society may appoint not more than one joint member.(3)When a person whose name stands first in the share certificate ceases to be a member, the person admitted as joint member shall automatically be the first member. In the event of the cessation of membership of the first member by death, the joint member shall be the first member and the nominee, if any, of the deceased member shall be the joint member.(4)The joint member shall have equal right in the capital and property of the society with the first member.(5)The joint member shall have the right to vote only in the absence of the member whose name stands first in the share certificate.
