Section 20(1) in Delhi Co-operative Societies Act, 1972
(1)No person shall be admitted as member of a co-operative society except the following, namely:-(a)an individual competent to contract under section 11 of the Indian Contract Act, 1872 (9 of 1872);(b)any other co-operative society;(c)the Central Government; and(d)such class or classes of persons or association of persons as may be notified by the Lieutenant-Governor in this behalf:Provided that the provisions of clause (a) shall not apply to an individual seeking admission to a society exclusively formed for the benefit of students of a school or college.
