Section 36 in The Tripura Co-operative Societies Act, 1974
36. Disqualification for membership.
(1)No person shall be eligible for admission as member of any society, if he-(a)has applied to be adjudicated an insolvent or is an undischarged insolvent; or(b)has been sentenced for any offence involving moral turpitude, such sentence not having been reversed and the offence pardoned and a period of five years has not elapsed from the date of expiry of the sentence; or(c)has been expelled from membership under this Act.(2)If any person becomes a member of any society on his making a declaration as required to by the bye-laws of the society or otherwise and such declaration is found to be false, then such person shall be disqualified to continue as a member of the society.(3)In a federal society with the other of winding up of a society which is affiliated to such federal society, its membership in the federal society shall forthwith.(4)If a member becomes subject to any of the disqualifications specified in sub-section (1) he shall be deemed to have ceased to be a member from the date when the disqualification was incurred.(5)No individual being a member of a credit society, shall be eligible for admission as a member of any other such society without the general or special sanction of the Registrar.Explanation. - For the purpose of sub-section (5) "credit society" means a society which lends or gives credit to its members whether in cash or in kind.
