Section 41 in West Bengal Co-operative Societies Act, 2006
(41)"member" means a person joining in an application for registration of a Co-operative society or a person admitted to the membership of a Co-operative society after registration in accordance with the provisions of this Act and the rules and the by-laws made thereunder, and includes a joint member, or a self-help group and, subject to the provision of sub-section (3) of section 63, a nominal member.Explanation.-For the purpose of this clause-(a)"joint member" shall mean any one or two persons admitted jointly to the membership of a Co-operative society under sub-section (4) of section 63 and shall include either of the following persons so admitted -(i)husband and wife;(ii)father and son or daughter; and(iii)mother and son or daughter;(b)"nominal member" shall mean any person admitted to the membership of a Co-operative society as a nominal member under sub-section (3) of section 63;
