Section 26 in Mizoram Cooperative Societies Act, 2006
26. Who may become member of Co-operative.
(1)Membership in co-operative shall be made open to all eligible persons without any discrimination on grounds of sex, race, caste, greed, political on religion affinity.(2)The eligible persons as per the provisions of this Act who are desirous of utilizing the services of co-operative at the same time ready and willing to undertake the responsibilities of members alone shall be admitted as members of any co-operative.(3)Any individual natural person who, is the citizen of India and above the age of eighteen years in the case of adult or between the age group of fifteen the eighteen years in the case of student and voluntarily applies for joining the may be admitted as a member only in primary cooperatives.(4)Any person other than natural person such as co-operative, government, national or state level co-operative development organizations government company or any class or association of persons, may also be admitted as members of a co-operative, primary as well as secondary, central or federal cooperative(5)Every application received by a co-operative for admission as its member shall be disposed of by such co-operative within a period of sixty days from the date of receipt of such application and the decision of such co-operative on such application shall be communicated to the applicant within fifteen days from the date of such decision taken(6)The admission of members in a co-operative shall be may be only by a board of management or by the general body meeting where such a board does not exist.(7)The administrator or committee of administrators as the case may be appointed by the Registrar during the intervening period of supersession of a co-operative shall not have the right to admit new members.
