Section 16 in The Orissa Co-operative Societies Rules, 1965
16. [ Persons who may become members under Section 16 (1)(b)(iv). [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.]
(1)The following persons may be admitted as members of a Society;(a)any local authority;(b)Orissa State Khadi and Village Industries Board;(c)any other body corporate and(d)any individual;](2)No person shall be admitted as a member of Society unless -(i)he has applied in writing for membership in the form laid down by the Committee [subject to the provision of the Act, Rules and the Bye-Laws] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.];(ii)[ his application is accepted by the Committee subject to the provisions of Section 16 and Section 16-A; and [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.](iii)he undertakes to accept the responsibility of membership, and fulfils such other conditions as are laid down in the Act, Rules and the Bye-Laws;](iv)in case of a [local authority] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] the Orissa Khadi and Village Industries Board or any other body corporate, the application for membership is accompanied by a resolution of the body concerned authorising it to apply for such membership.
