Section 23 in The Delhi Co-Operative Societies Act, 2003
23. Nominal or associate or joint member.
(1)Notwithstanding anything contained in section 22, a co-operative society may admit any person as a nominal or associate or joint member in accordance with its bye-laws and subject to the rules.(2)A nominal or associate member shall not be entitled to any share in any form whatsoever, in the assets or profits of the co-operative society.(3)Save as provided in this section, a nominal or associate or joint member shall have such privileges and rights of a member and be subject to such liabilities of a member as may be prescribed in rules and specified in the bye-laws of the cooperative society.
