Section 20(1) in The Karnataka Souharda Sahakari Act, 1997
(1)Subject to the provisions of this Act, no person shall be admitted as a member of a Co-operative,-(a)unless he needs the services of the Co-operative and accepts the responsibility of membership and is competent to contract under the Contract Act, 1872 (Central Act IX of 1872);(b)if he conducts any business, such business being in conflict or competition [or if he is a member of another Co-operative having same objectives] [Inserted by Act 34 of 2014 w.e.f. 06.09.2014.] with the business of the Co-operative as specified in the bye-laws; and(c)unless he fulfills such other conditions as may be specified in the bye-laws of the Co-operative:Provided that after the registration of a Co-operative, the members shall be admitted only by the elected board.
