Section 21 in Sikkim Co-Operative Societies Act, 1978
21. Disqualification for membership.
(1)No person shall be eligible for admission as a member of a society, if he(a)has applied to be adjudicated an insolvent or is an undischarged insolvent; or(b)has been sentenced for any offence, other than an offence of a political character or an offence not involving moral turpitude, such sentence not having been reversed or the offence pardoned and a period of five years has not elapsed from the date of expiry of the sentence.(2)If a member becomes subject to any of the disqualifications specified in sub-section (1), he shall be deemed to have ceased to be a member from the date when the disqualification was incurred.(3)Subject to the general or special orders of the Registrar published in the Official Gazette, no individual who is a member of a credit society, shall be eligible for admission as a member of another credit society.
