Section 81 in Uttarakhand Co-Operative Societies Act, 2003
81. Admission of new members.
(1)Any person who is a resident of the circle where a co-operative farming society has been formed or who intends to settle down in the circle or who cultivates land therein, may be admitted as a member thereof, upon such terms and conditions as may be laid down in the bye-laws of the society.(2)A minor or a lunatic holding land in the circle as a Bhumidhar, may through his legal guardian or curator, as the case may be, be admitted as a member of a co-operative farming society in that circle and in such a case the guardian or the curator may act on behalf of the minor or the lunatic as if he were the member himself.(3)Where a person is admitted as a member of the society on the condition of his contributing land to the society, any land held by him in the circle as a Bhumidhar shall stand transferred to the possession, control and management of the society and the provision of section 79 shall apply to him.
