Section 14(2) in Rajasthan Co-operative Societies Rules, 2003
(2)The following persons, bodies or local authorities may be admitted as members of a co-operative society under section 15 (1) (d) :-(a)a firm, a company or any other body corporate constituted under any law for the time being in force, or the society registered under the Societies Registration Act, 1958.(b)Zila Parishads or Panchayat Samities or Panchayats constituted under the Rajasthan Panchayti Raj Act,1994. (Act No. 13 of 1994)(c)a Public trust registered under any law for the time being in force for the registration of such trust.(d)a municipality constituted under the Rajasthan Municipalities Act, 1959.(e)a Khadi Village Industries Board constituted under the Rajasthan Khadi and Village Industries Board Act 1955 (Act No. 5 of 1955).Provided that a firm, a company, municipality or any other body constituted under any law for time being in force shall not be admitted as member in any cooperative society under this rule, except with the previous sanction of the Registrar and that the application for membership is accompanied by a resolution authorising to apply for such membership.
