Section 19(1) in Rajasthan Co-operative Societies Act, 1965
(1)No person shall be admitted as a member of a co-operative society except the following, namely:-(a)an individual competent to contract under section 11 of the Indian Contract Act, 1872 (Central Act 9 of 1872):(b)any other co-operative society:(c)the State Government: or(d)any other person, body, or local authority as may be prescribed:Provided that an individual shall not be eligible to the membership of a financing bank other than a Land Development Bank or such class of co-operative society as may be prescribed in this behalf:Provided further that the provisions of clause (a) shall not apply to an individual seeking admission to a society exclusively formed for the benefit of students of a school or college.Provided also that where a money-lender as defined in the Rajasthan Money-Lenders Act, 1964 is a member of a co-operative society, he shall not be entitled to receive credit from the society.
