Section 21 in The Delhi Co-operative Societies Rules, 2007
21. Terms and Conditions on which persons referred to in clause (e) of subsection (1) of section 22 may be admitted as members.
- The following shall be the terms and conditions on which persons referred to in clause (e) of subject section(1) of section 22 may be admitted as a member of a co-operative society:-(1)The number of such persons admitted to the membership of a co-operative society shall not exceed five percent of its total membership at any time and who shall be in addition to the freeze strength of a society;(2)The working place and business or residence of such persons shall be within the area of operation of the co-operative society;(3)Such persons shall purchase at least ten shares in the capital of the co-operative society;(4)The aims and object of such persons are not contrary to those of the co-operative society;(5)Such persons do not carry on competing business with that of the co-operative society within the local limits specified in the bye-laws or by the Registrar;(6)Any other condition which the Government may notify in this behalf:Provided that in case of a co-operative bank, the enrolment of firms, companies or a body corporate shall not exceed five percent of the total number of members.
