Section 42(1) in The U.P. Co-operative Societies Rules, 1968
(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).
