Section 18(3) in Goa Co-operative Societies Rules, 2003
(3)In accordance with the procedure laid down in its bye-laws and these rules for admission of any member, a society may admit minors and persons of unsound, mind inheriting the share or interest of deceased members as its members through their legal representatives or guardians, respectively. The members so admitted will enjoy such rights and liabilities through such legal representatives or guardians as are laid down in the bye-laws of the society.
