Section 2(39) in Mizoram Cooperative Societies Act, 2006
(39)(a)"Member" means a person who is in need of and is able to use the core services of a co-operative and who is joining in an application for registration or admitted and continues as a member of the co-operative after registration in accordance with the provisions of this Act, bye-laws of that co-operative, and includes a "member- co-operative"; nominal, associate or sympathizer member.(b)"Active Member" means the member who takes active part in the management and business affairs of the co-operative.(c)"Associate Member" means a member who holds jointly a share of a co-operative with others, but whose name does not stand first in the Share Certificate;(d)"In-active Member" means a member who simply holds shares of the co-operative, but does not take pal1 in the business affairs and management of co-operative.(e)"Member-Co-operative" means a primary or secondary co-operative, which is in need of and is able to use the core services of a secondary co-operative, and which is admitted as a member of that secondary co-operative, in accordance with the provisions of this Act and the bye-laws of that secondary co-operative:(f)"Nominal Member" means a person admitted to membership as such after registration in accordance with the by-laws;(g)"Prospective Member" means a person who needs the core services being offered by a co-operative, may be accessing them, and is eligible to be a member of that co-operative, but is not yet admitted as its member:(h)"Sympathizer Member" means a person who sympathies with the aims and objects of the co-operative and who is admitted by the co-operative as such member.
