Section 22(1) in The Gujarat Co-Operative Societies Act, 1961
(1)Subject to the provisions of Section 25, no person shall be admitted as a member of a society except the following, that is to say-(a)an individual, who is competent to contract under the Indian Contract Act, 1872 (IX of 1872);(b)a firm, company, [or any other body corporate constituted under any law for the time being the force] [Substituted for the word 'association' by Gujarat 23 of 1982] or a society registered under the Societies Registration Act, 1860 (XXI of 1860);(c)a society registered, or deemed to be registered, under this Act;(d)the State Government;(e)[ a local authority; [Inserted by Gujarat 23 of 1982](f)a public trust registered or deemed to have been registered under Bombay Public Trusts Act, 1850; (Bombay XXIX of 1950)]:(g)[ a group of the individuals eligible under clause (a), whether incorporated or not and whether established or not by or under any law :] [Inserted by Gujarat 1 of 2008, Section 5(1) (w.e.f. 8.10.2007).]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:Provided further that subject to such terms and conditions as may be laid down by general or special order [a firm or a company or other body corporate constituted under any law for the time being in force] [Substituted for the words 'a firm or company' by Gujarat 23 of 1982] may be admitted as a member only of such society as may be prescribed.
