Section 16 in Haryana Registration and Regulation of Societies Act, 2012
16. Eligibility conditions for becoming a member.
- A person shall be eligible to become a member of Society, if he,(i)is 21 years of age on the date of admission;(ii)subscribes to the aims and objects of the Society;(iii)has deposited the membership fee as prescribed in the Bye-laws of the Society; and(iv)is not an insolvent or of unsound mind or have not been convicted of an offence involving moral turpitude, punishable with imprisonment of one year or more.
