Section 21A in The Karnataka Souharda Sahakari Act, 1997
21A. [ Nominal members. [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.]
(1)A cooperative may, in its interest, admit,-(a)any person;(b)any firm, company, cooperative society or cooperative or anybody or corporation constituted by or under any law for the time being in force;as a nominal member for a period not exceeding three years for a specific purpose mentioned in the bye-laws.(c)[ or a recognized self-help group which do not have Government aid]Provided that such person or institution has any kind of business relationship with the cooperative or who or which is in need of the services of the cooperative or who or which is in a position to provide services required by the cooperative.[***] [Omitted by Act 34 of 2014 w.e.f. 06.09.2014.].(2)A nominal member shall not be entitled to any share in any form whatsoever in the assets or profits of the cooperative and shall not have the right to participate in the management and to vote at any meeting of the co-operative including the election to the board of the co-operative and shall not be eligible to be elected as a director or an office-bearer of the cooperative.(3)A nominal member shall have such rights and privileges and be subject to such liabilities as may be specified in the byelaws of the co-operative]
