Section 15 in Haryana Co-operative Societies Rules, 1989
15. Prohibition of membership in two Co-operative Credit or Service Societies.
- Section 131(2)(xx). - (1) No individual, who is a member of a primary co- operative society having one of the objects i.e. the creation of the funds to be lent to its members, shall be a member of any other such co-operative society without the permission of the Registrar, and where an individual has become a member of two such co-operative societies either or both of the co- operative societies shall be bound to remove him from membership upon a written requisition from the Registrar to that effect.(2)No individual who is an officer of any Co-Operative Society shall without the permission of the Registrar, be a member of any other co-operative society whose objects are similar to the objects of which he is an officer, and where such an individual has become a member of another society with similar objects, either or both of the co-operative societies, shall be bound to remove him from membership upon written requisition from the Registrar to this effect. If any question arises as to whether or not two societies have similar objects the decision of the Registrar on the point shall be final.
