Section 17 in Karnataka Co-Operative Societies Act, 1959
17. Disqualification for membership.
(1)No person shall be eligible for admission as a member of a co-operative society, if he,-(a)has applied to be adjudicated an insolvent or is an undischarged insolvent; or(b)has been sentenced for any offence, other than an offence of a political character or an offence not involving moral turpitude, such sentence not having been reversed or the offence pardoned and a period of five years has not elapsed from date of expiry of the sentence.(c)[ carries on [***] [Clauses (c) and (d) inserted by Act 71 of 1976 w.e.f. 03.11.1976.] business of the kind carried on by such co-operative society;[Explanation.-***] [Omited by Act 13 of 2004 w.e.f. 22.03.2004](d)is already a member of a co-operative society carrying on business of the same kind as itself;](2)If a member becomes subject to any of the disqualifications specified in [[***] [Substituted by Act 71 of 1976 w.e.f. 3.11.1976.] sub-section (1)], he shall be deemed to have ceased to be a member from the date when the disqualification was incurred.(2A)[ If a member fails to fulfil his obligations as a member under the Act, rules or bye-laws, for a continuous period of three years, he shall, on the expiry of such period, cease to be a member.] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.](3)[ If any question arises as to whether a member is deemed to have ceased or has ceased to be a member under sub-section (2) or (2A), the Registrar may either suo-motu or on a report made to him and after giving an opportunity to the person concerned of being heard, decide the question.] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.]
