Section 21 in Rajasthan Co-operative Societies Rules, 2003
21. Procedure for admission of joint members and minor and persons of unsound mind Inheriting the share or Interest of deceased member.
(1) A society may admit two or more person inherting the share or interest of deceased member as joint members provided they make a declaration in writing that the person whose name stands first in the share certificate shall have the right to vote and all the liabilities will be borne jointly and severally by them as provided in the Act, rules and bye-laws.(2)In accordance with the procedure laid down in the bye-laws and these rules for admission of any member, a society may admit a minor or a person of unsound mind inheriting share or interest of deceased member as its member through their guardians. The member so admitted will enjoy such rights and liabilities through such guardian as are laid down in the bye-laws of the society that are consistent with the Act and rules.
