Section 15 in Rajasthan Co-operative Societies Rules, 2003
15. Admission of nominal and Associate members under section 17.
(1) The following may be admitted as nominal members :-(i)a person having such transactions with the society, as may be specified in the bye-laws;(ii)a person executing guarantee in favour of a loanee of a financing bank, as may be specified in its bye-laws;(iii)in case of a financing bank, other than a Land Development Bank, a person who maintains a deposit of at least Rs. 1000/- in the deposit account of the Bank; and(iv)in case a marketing society, a person who carries on business in agricultural commodities in the area of operation of the society and has dealings with it;(v)a self help group, where bye-laws of the society so permit:Provided that, a self help group shall not be admitted, as nominal member without prior approval of the Registrar.Provided further that such self help group along with the application for membership shall furnish a copy of the resolution passed in the general body meeting of such self help group about the person who shall represent the self help group in the society. A person once authorised shall be replaced on by a similar resolution of the self help group.(2)The Zila Parishads, Panchayat Samities and Panchayats constituted under Raj. Panchayati Raj Act, 1994 may be admitted as nominal members in a cooperative society.(3)The spouse of a member may be admitted as an associate member only in societies specified by the Government for the purpose.
