Section 19(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)No person shall be admitted as a member of a society except the following, namely:(a)an individual competent to contract under Section 11 of the Indian Contract Act, 1872 (No. 9 of 1872);(b)any other society;(c)a public trust registered under the Chhattisgarh Public Trusts Act, 1951 (No. 30 of 1951);(d)a firm, company or any other body corporate, not having minors as partners or directors, registered established or constituted, as the case may be, under any law for the time being in force;(e)a society registered under the Chhattisgarh Societies Registration Act, 1959 (No. 1 of 1960), as may be approved by the State Government in this behalf by general or special order;(f)the State Government :Provided that the provisions of clause (a) shall not apply to-(i)an individual seeking admission to a society exclusively formed for the benefit of students;(ii)a minor acting through a guardian appointed by the Court.
