Section 16 in The Orissa Self-Help Co-operatives Act, 2001
16. Eligibility for membership in a Co-operative.
(1)Any person who needs the services of a Co-operative, expresses willingness to accept the responsibilities of membership, meets such other conditions as may be specified in the articles of association of the Co-operative, is in a position to use the services, and is competent to contract under the Indian Contract Act, 1872, may be admitted as a member, subject to the condition that the Co-operative is in a position to extend it's services to such person.(2)Every applicant for membership, and every member of a Co-operative must keep each Co-operative of which the applicant is a member, informed of membership in other Co-operative, and a Co-operative may refuse admission or remove from membership on grounds, among others, of dual or conflicting membership, in other Co-operative having similar business.
