Section 42 in The U.P. Co-operative Societies Rules, 1968
42.
(1)No person who is an individual and who is already a member of a primary co-operative credit society shall, unless permitted by the Registrar for reasons to be recorded, be a member of another primary co-operative credit society (except where such society is a co-operative bank the main business of which is to advance long-term loan to its members on the mortgage of immovable property).(2)If an individual has become a member of two credit societies in contravention of sub-rule (1), he shall resign from membership of one of the two and on his failure to do so within 45 days of his being called upon to do so the society of which he became a member later shall remove him from membership.
