Section 11(4) in The Multi-State Co-Operative Societies Rules, 2002
(4)No individual being a member of a primary level multi-State co-operative society or a multi-State credit society, or a multi-State urban co-operative bank, shall be the member of any other multi-State co-operative society or co-operative society of the same class without the general or special permission of the Central Registrar and where an individual has become a member of two such co-operative societies aforesaid, than either or both of the societies shall be bound to remove him from membership on written requisition from the Central Registrar to that effect:[Provided that if on direction of the Central Registrar such a member has been removed from the membership of both the Multi-State Co-operative Societies, on application of such a member any of such primary Multi-State Co-operative Society may consider to admit such a person as its member.] [ Inserted by G.S.R. 717(E), dated 12.11.2007 (w.e.f. 15.11.2007).]
