Section 7(1) in Jharkhand Co-operative Societies Rules, 2008
(1)(a)Every person desiring admission to membership of a registered society and who needs the services of the society, accepts the responsibilities of the membership and fulfils such other condition as may be specified in the bye laws of the society, shall apply in From V for admission as a member.Provided that the society is in a position to extend the services to the applicant and that the applicant is not already a member of a society registered under the Act, providing the same and similar services.(b)The Secretary of the Society or any person duly authorized by him in this behalf shall immediately grant a receipt for the application in the form at the foot of Form- V.(c)In case the Secretary of the Society or any such person as aforesaid does not receive the application or grant a receipt for it, the applicant may submit his application to the Registrar who shall immediately grant him a receipt for the application in the prescribed form, and shall at once send the same to the society concerned.(d)The application shall be considered by a Managing committee of the society and the decision of the Committee thereon shall be communicated to the applicant within 15 days of receipt of the application and, where the application is rejected , with reasons thereof.(e)If no decision is communicated to the applicant within the period specified above, it shall be deemed that the application has been accepted and the applicant has been admitted to the membership of the society on the 31st Day of the submission of such application.(f)Admission of members and removal from membership shall be made in accordance with the procedure specified in the bye laws only by an elected board/ managing committee or by the general body where such an elected board does not exist for the time being.
