Section 22 in The Delhi Co-operative Societies Rules, 2007
22. Procedure for admission of joint member, minor and person of unsound mind and inheriting the share or interest of deceased member.
(1)A co-operative society may admit joint member provided the proposed joint member make a declaration in writing that the person whose name stands first in the share certificate shall have the right to vote and all other rights shall be enjoyed jointly and severally and liabilities shall be borne jointly and severally by them as provided under the Act, the rules and the bye-laws:Provided that in case of inability of the person whose name stands first in share certificate, he/she can authorize the other to vote and attend the meeting on his behalf.Provided further that in case of co-operative group housing/house building society, the joint membership shall be restricted to only person in first degree blood relationship.(2)In accordance with the procedure laid down in the bye-laws and these rules for admission of any member, a co-operative society may admit minor and person of unsound mind inheriting share or interest of deceased member as its member through their legal representative or guardian respectively. The members so admitted will enjoy such rights and liabilities as are laid down in the bye-laws of the co-operative society that are consistent with the Act and rules.
