Section 14 in Rajasthan Co-operative Societies Rules, 2003
14. Membership.
(1) (i) Any person eligible for membership as per provisions of the Act, rules made thereunder and the bye laws of the society, shall not be refused membership of the society.(ii)A person willing to become member of a society may apply in Form-M alongwith the membership fee of Rs. 10/- and the necessary share money as required in the bye laws of the society.(iii)The Chief Executive Officer of the society shall ensure that every application received for membership is entered in a chronological order in a register maintained in Form-N.(iv)The Chief Executive Officer or a person authorised by him in this behalf shall, while receiving the membership form, deposit the membership fee and the share money, and issue a receipt to the applicant for the same under his signature.(v)The Chief Executive Officer shall scrutinize the applications received for membership and shall put them before the committee for consideration with his recommendations thereon regarding eligibility of the applicant for such membership.(vi)Unless it specifically comes to knowledge that the applicant has incurred any of the ineligibilities as specified in the Act, rules made thereunder and the bye-laws of the society, the committee shall accept applications put up before it and the Chief Executive Officer of the society shall inform the applicant regarding such acceptance.(vii)Where the committee refuses an application for membership, the Chief Executive Officer shall inform the applicant regarding such refusal alongwith the reasons thereof and simultaneously return the membership fee and the share money to the applicant.(viii)A person who has applied for membership shall be deemed to have become such member from the date of his filing the application unless the society refuses his application.(ix)Where a society refuses to receive an application for membership filed by an applicant, the applicant may file his application before the Registrar, who shall, in turn forward it to the society immediately. An application so forwarded by the Registrar shall be deemed to have been duly filed in the office of the society on the date it was received in the office of the Registrar.[1-A ***] [Deleted by Notification No. G.S.R. 53, dated 10.7.2017.](2)The following persons, bodies or local authorities may be admitted as members of a co-operative society under section 15 (1) (d) :-(a)a firm, a company or any other body corporate constituted under any law for the time being in force, or the society registered under the Societies Registration Act, 1958.(b)Zila Parishads or Panchayat Samities or Panchayats constituted under the Rajasthan Panchayti Raj Act,1994. (Act No. 13 of 1994)(c)a Public trust registered under any law for the time being in force for the registration of such trust.(d)a municipality constituted under the Rajasthan Municipalities Act, 1959.(e)a Khadi Village Industries Board constituted under the Rajasthan Khadi and Village Industries Board Act 1955 (Act No. 5 of 1955).Provided that a firm, a company, municipality or any other body constituted under any law for time being in force shall not be admitted as member in any cooperative society under this rule, except with the previous sanction of the Registrar and that the application for membership is accompanied by a resolution authorising to apply for such membership.
