Section 23(1) in The Chhattisgarh Co-operative Societies Rules, 1962
(1)Every society shall keep a register of members, and enter therein the following particulars ;-(a)the name, address and occupation of each member;(b)in the case of a society having share capital, the share held by each member;(c)the date on which each person was admitted as a member;(d)the date and number of resolution of the committee or general meetings, as the case may be, which admitted a person as member, if he is not one of the applicants for registration of the society;(e)the name of the nominee of a member;(f)the date on which the said nomination was made by a member;(g)the date on which any person ceased to be a member;(h)[ the caste of a member if he belongs to a Scheduled Caste, Scheduled Tribe or Other Backward Classes.] [Substituted by notification No. 5-7-94-XV-1, dated 21-7-95.]
