Section 20 in Rajasthan Co-operative Societies Act, 1965
20. Nominal and associate member.
(1)Notwithstanding anything contained in section 19, a co-operative society may admit-(i)a prescribed class of persons as a nominal member; or(ii)a prescribed class of persons or a prescribed local authority, an associate member.(2)A service co-operative society, a marketing society and a central co-operative bank, as classified under the rules, shall respectively have the Sarpanch of the Panchayat of the village, Pradhan of the Panchayat Samiti and the Pramukh of the Zila Parishad of the district concerned, as an associate member.(3)A nominal or an associate member shall not be entitled to any share in any form whatever in the assets or profits of the society.(4)Save as provided in this section, a nominal or an associate member shall have such privileges and rights of a member and be subject to such liabilities of a member as may be specified in this Act, rules or bye-laws of the society.
