Section 19 in The Delhi Co-operative Societies Rules, 2007
19. Conditions to be complied with for admission to membership.
(1)No person shall be admitted as member of a co-operative society unless-(i)he is a citizen of India;(ii)he has applied in writing in the form specified by the co-operative society for membership along with a declaration on oath that he is not a member of any other co-operative society having similar objects;(iii)his application is approved by the committee of the co-operative society in pursuance of the powers conferred on it in that behalf and subject to such resolution as the general body meeting, may, in pursuance of the powers conferred on it in that behalf from time to time, pass, and in the case of nominal, associate, or sympathizer member by an officer of the society authorized in that behalf by the committee;(iv)he has fulfilled all other conditions laid down in the Act, these rules and the bye-laws;(v)in case of company or body corporate, co-operative society or a society registered under the Societies Registration Act, 1860, a public trust registered under any law for the time being in force relating to registration of public trust or a local authority, the application for membership is accompanied by a resolution authorizing it to apply for such membership;(vi)in case of a co-operative housing society, he has been a resident of the National Capital Territory of Delhi-for a minimum period of three years at the time of applying for a membership in such society;(2)In case of vacancy in a co-operative housing society the Registrar shall be intimated within a period of fifteen days of the vacancy and the same shall be filled by the committee by notifying it in leading national dailies/ newspapers of Delhi in Hindi and English. An advance copy of the advertisement shall be sent to Registrar for displaying the same on the website. In case the number of applications are more than the notified vacancies the membership shall be finalized through draw of lot in the presence of authorized representative of the Registrar. Further if vacancy has arisen due to resignation of a member, then the resignation shall be made public by publishing in leading newspapers and the Registrar shall be informed of the same before publishing it alongwith the copy of the same and proof of payment of the share money and contribution etc. which shall be made through cheque.
