Section 14 in Haryana Co-operative Societies Rules, 1989
14. Disqualification for membership.
- Section 131(2)(v). - (1) No person shall be eligible for admission as a member of a co-operative society, if he:-(a)has applied to be adjudicated as an insolvent or is an undischarged insolvent; or(b)has been sentended for any offence other than an offence of a political character or on offence not involving moral turpitude, and a period of five years has not elapsed from the date of expiry of the sentence.(2)If a member becomes subject to any of the disqualifications specified in sub-rule (1), he shall be deemed to have ceased to be a member from the date when the disqualification was incurred.
