Section 16 in The Punjab Co-operative Societies Rules, 1963
16. Admission of members before general meeting of Co-operative Society. [Section 85 (2) (v)
] - No co-op. society shall admit members within fourteen days prior to the date of its annual general meeting.[16A. Member not to exercise rights till due payment made.] [Rule added by the Punjab Government Gazette Notification dated October 14, 1969 (Section 3)] [Sections 85 (2) (v) and Section 17] - [(1) No member of a co-operative society shall participate in the general meeting of the Co-operative Society or in the election to the committee unless he has made all such payments to the Co-op Society as are due from him.] [Rule numbered by Punjab Government Gazette Notification dated October 14, 1974 (Section 2)](2)At the commencement of each general meeting, the Secretary of the Co-op Society shall announce the names of the defaulting members which shall form part of the proceedings of the meeting.
