Section 57B(6) in The Chhattisgarh Co-Operative Societies Act, 1960
(6)(a)Every depositor in a primary agricultural credit co-operative society, subject to the criteria of minimum deposit amount and period, as prescribed by Registrar from time to time, shall be eligible to be a member of the society under sub-section (1) of Section 19 after subscribing the minimum share capital specified in the bylaws of the society and shall have full voting rights of a member.(b)An individual or a group of borrower shall have the right to become member of a primary agricultural credit co-operative society under sub-section (1) of Section 19.(c)Every group of depositor or a group of borrower admitted, as member under sub-section (1) of Section 19, shall be entitled to vote through a delegate nominated by such group.
