Section 25 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
25. Register of members.
(1)Every co-operative shall maintain a register of members. The name of every person admitted as a member of the co-operative shall be entered in the register along with such particulars as may be deemed necessary by the board.(2)The name of a person-(i)whose admission is refused under Section 21; or(ii)who has withdrawn from membership under Section 22; or(iii)who ceased to be a member under Section 23; or(iv)whose membership has been terminated under Section 24 shall be deleted from the register of members :Provided that the name of a person referred to in clause (i) or clause (iv) shall not be deleted from the register of members till the decision of the Arbitration Council in appeal preferred under sub-section (3) of Section 21 or under sub-section (2) of Section 24 as the case may be.(3)The register maintained under sub-section (1) shall beprima facieevidence of the date on which any person was admitted to the co-operative as a member and of the date on which he ceased to be a member.
