Section 17 in Uttarakhand Co-Operative Societies Act, 2003
17. Person, who may be members of a co-operative society.
(1)No person shall be a member of a co-operative society except the following namely-(a)an individual, who is competent to contract under the Indian Contract Act, 1872 excepting the provisions contained in section 18 (3) (a) section 80 and sub-section 2 of section 81 & in respect of an individual seeking admission to a society exclusively formed for the benefit of students of a school, college or University;(b)any other co-operative society;(c)the State Government;(d)the Central Government;(e)the state Warehousing corporation established or deemed to be established under the Warehousing Corporation Act, 1962 (Act L VIII of 1962);(f)a firm registered under the Indian partnership Act, 1932;(g)a body corporate not covered by any other clause and approved by the Registrar, for ordinary or nominal membership of co-operative societies in general or any particular co-operative society or class of co-operative societies on the ground of its being useful in the development of such societies, society or class of societies;(h)self help groups which fulfill the parameters approved by NABARD National Bank of Agriculture & rural Development);(i)there shall be no restriction as to minimum age limit in societies constituted for the benefit of students.(2)Notwithstanding any thing contained in sub-section (1) a joint-stock company or an individual shall not be admitted as an ordinary member in such co-operative society or societies or class of a co-operative societies as may be prescribed.
