Section 21 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
21. Admission of member.
(1)The board may admit a person for membership in accordance with the procedure laid down in the bye-laws within sixty days from the date of receipt of application for membership if he is eligible for membership or refuse admission to the applicant if he is not eligible for membership and communicate the same to the applicant by registered post.(2)Where admission is refused, the decision with the reasons therefor shall be communicated by registered post to such applicant within fifteen days of the date of the decision. If nothing is communicated within the period of sixty days under sub-section (1) the admission shall be deemed to have been refused by the board.(3)Where an applicant has been refused or deemed to have refused admission by the board, the applicant may appeal to the Arbitration Council within thirty days of-(i)the communication of such decision under sub-section (2); or(ii)the expiry of the period of sixty days referred to in sub-section (2):Provided that no decision of refusal of admission shall be taken by the Arbitration Council without giving an opportunity of being heard to the applicant.
