Section 11 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
11. Conditions To Be Complied With For Admission For Membership.
(1)No person shall be admitted as a member of a Multi-State Co-operative Society unless,-(a)he has applied in writing in the form, if any, laid down by the Multi-State Co-operative Society or in the form specified by the Central Registrar, if any, for membership ;(b)his application is approved by the board of the Multi-State Co-operative Society;(c)he has purchased the minimum number of shares and paid the value thereof in full or in part in such calls as may be laid down in the bye-laws of the Multi-State Co-operative Society ;(d)he has fulfilled all other conditions laid down in the Act, the rules and the bye-laws;(e)in the case of a Multi-State Co-operative Society or a co-operative society or the national co-operative society or any other corporation owned or controlled by the Government or any Government Company or body of persons whether incorporated or not, the application for membership shall be accompanied by a resolution authorising it to apply for such membership.(2)No person shall be eligible for admission as a member of a Multi State Co-operative Society if he :-(a)has not attained the age of 18 years ;(b)has been adjudged by a competent court to be an insolvent or an undischarge insolvent;(c)has been sentenced in any offence, other than offence of a political character or an offence not involving moral turpitude and dishonesty and a period of five years has not elapsed from the date of expiry of the sentence.(3)Notwithstanding anything contained in these rules or the bye-laws of the Multi-State Cooperative Society, if a member becomes or has already become subject to any disqualifications specified in sub-rule (2), he shall be deemed to have ceased to be a member of the society from the date when the disqualification was incurred.(4)No individual being a member of a primary level Multi-State Co- operative Society or a Multi-State Credit Society, or a Multi-State Urban Co- operative Bank shall be the member of any other Multi-State Cooperative Society or Co-operative Society of the same class without the general or special permission of the Central Registrar and where an individual has become a member of two such co-operative societies aforesaid, then either or both of the societies shall be bound to remove him from membership on written requisition from the Central Registrar to that effect.(5)No Multi-State Co-operative Society shall admit members within thirty days prior to the date of the meeting of its general body.
