Section 13(2) in Himachal Pradesh Co-Operative Societies Rules, 1971
(2)Where a person has become a member of two societies, as referred to in sub-rule (1), without the prior sanction of the Registrar, either or both of the societies shall be bound to remove him from membership upon a written requisition from the Registrar to that effect.The rule debars membership of an individual in two or more credit co-operative societies or in societies the objects of which also include provision of loans to its members. This rule shall not apply in cases where an individual is a member of credit society and at the same time member of Land Mortgage Bank or a society which provides long term credit to its members. The rule further empowers Registrar to grant membership to an individual in two or more credit societies under special circumstances.If without prior permission of the Registrar a person obtains membership of two or more credit societies both or either of the societies shall be bound to remove the member from their rolls on the written direction of the Registrar.
