Section 20 in The Tripura Co-operative Societies Rules, 1976
20. Procedure for admission of minors and persons of unsound mind inheriting the share or interest of deceased member.
- In accordance with the procedure laid down in its bye-laws and in the Act for admission of any member, a society may admit minors and persons or unsound mind inheriting share or interest of deceased members as its members through their legal representatives or guardians, respectively. The members so admitted will enjoy such rights and liabilities through such legal representatives or guardians as are laid down in the bye-laws of the society that are consistent with the Act and rules.
