Section 17(1)(a) in The U.P. Co-operative Societies Act, 1965
(a)an individual who, except as provided in sub-section (4) of Section 18, Section 80 and sub-section (2) of Section 81, is of the age of majority according to the law to which he is subject and who is of sound mind and is not disqualified from contracting by any law to which he is subject;