Section 17(1) in Jammu and Kashmir Co-Operative Societies Act, 1989
(1)No person shall be admitted as member of Co-operative Society except the following, namely:-(a)an individual who is-(i)competent to contract under section 11 of the Jammu and Kashmir Contract Act, Samvat 1977;(ii)a permanent resident of the State of Jammu and Kashmir as defined in section 6 of the Constitution of Jammu and Kashmir;(b)any other Co-operative Society registered under this Act;(c)a firm, company or any other body corporate constituted under any law for the time being in force or a Society registered under the Jammu and Kashmir Societies Registration Act, Samvat 1998:Provided that every partner, director or member, as the case may be, of such firm, company, corporate body or society is a permanent resident of the State.(d)[ a Self-help group. [Inserted by Act No. X 2010, Dated 28.4.2010.]Explanation:- For purposes of clause (d), a self-help group means a homogeneous group of rural poor comprising of ten to twenty members, voluntarily formed to save small amounts out of their earnings and agreed upon to form a corpus or fund to be lent on loan to the members of such group.]
