Section 14(1) in The Bihar Co-operative Societies Rules, 1959
(1)Any member may resign his membership of a registered society on giving to the managing committee three months notice or such longer notice as may be prescribed in the bye-laws :Provided that there are no debts due by him to the society and that he is not a surety in respect of any debt to the society :Provided further that no member of a registered society shall be permitted to resign from the membership of the society before the end of one year from the date of his admission thereto.
