Section 23 in Punjab Self-Supporting Co-operative Societies Act, 2006
23. Eligibility for membership.
(1)Any person who fulfils the conditions, specified in the bye- laws of a self-supporting co-operative society, may become its member.(2)Any self-supporting co-operative society, if it fulfils the conditions, specified in the bye-laws of the federal self-supporting co-operative society. may become its members.(3)For becoming a member of a self-supporting co-operative society under sub-section (1) or a member of a federal self-supporting co-operative society under sub-section (2), as the case may be, an application shall have to be made under the bye-laws of such society.(4)Notwithstanding anything contained in sub-sections al (2) and (3), it shall be the discretion of a self-supporting co-operative society or the federal self-supporting co-operative society. to admit a person or a self-supporting co-operative society as its member keeping in view the capacity of the services rendered by such society.
