Section 111 in West Bengal Co-operative Societies Rules, 2011
111. Exercise of Rights of Membership and Liability of Members.
(1) Before a member may exercise rights of membership, he shall :(i)sign a declaration in such form, as may be required by the Board, undertaking that he shall be bound by the bye-laws of the society.(ii)sign the register of members; and(iii)make payment of share money wherever necessary;Provided that the requirement of the provisions of this clause shall be communicated to a member within fifteen days from the date of enrolment of such member.(2)Liability of members.The members of a Co-operative society shall, upon the dissolution of the Co-operative society, be jointly and severally liable o contribute towards any deficiency in the assets of the Co-operative society:(a)if the Co-operative society is a society with unlimited liability, without limit; and(b)if the Co-operative society is a society with limited liability, subject to such limitation as may be provided in the bye-laws.
