(1)Every member of a Society shall fulfil such obligations as are provided in the Act, rules and Bye-Laws.(2)Failure to discharge any such obligation, will disentitle the member concerned from exercising his rights of membership including the right to vote in the affairs of the Society or contest for any office thereunder during the period such failure subsists.(3)The obligations referred to in Sub-rule (1) shall, include, inter alia the following :(i)[ * * *](ii)to avail and render such minimum services to the Society every year, as may be provided in the Bye-Laws;(iii)to abide by such cede of conduct as may be formulated by the General Body;(iv)not to undertake or carry on any business as is likely to be prejudicial to the business or interests of the Society;(v)not to withdraw or resign from the membership of the Society within one year of the date of his admission as member;(vi)to undergo Such Co-operative educational courses as may be decided by the Committee;(vii)to furnish such information to the Society as are required under the Act, Rules and the Bye-Laws;(viii)to attend the meetings of the General Body unless any absence in that regard is permitted or condoned by the General Body; and(ix)to abide by the Co-operative Principles in all his dealings with the Society or any other Society.]
