Section 13 in The Bihar Co-operative Societies Rules, 1959
13.
No member of a registered society, other than the State Government or any other registered society, shall hold more than one-fifth of the share capital, or shares exceeding ten thousand rupees, whichever is less in value, whether the liability of the society is limited or unlimited :Provided that the Registrar may relax this limit in case of any registered society or class of registered societies.Resignation and Expulsion
