Section 23 in The Delhi Co-operative Societies Rules, 2007
23. Prohibition of membership in two co-operative societies/federal societies of same class/category.
(1)No individual or primary co-operative society shall become member of another primary co-operative society or two Federal/ Central/ Apex Society/ Financing Bank of the same class. If an individual or primary cooperative society has become a member of two Apex/Federal/ Central/ /Financing Bank, his membership of the society lastly enrolled, shall stands ceased. However, the individual or primary co-operative society shall have a right to appeal to the Registrar against the order of the cooperative society within thirty days after the receipt of the order of the termination of membership. The decision of the Registrar shall be final and binding on all concerned:Provided that the membership of the Apex/ Federal / Central/ Financing Bank shall be restricted to the primary societies of the same category for which the such Federation has been registered.(2)Society shall cease to be a member of a Federal/ Apex or Central Society on the following grounds:-(a)On being member of any other federal society of the same class.(b)On being a defunct society.(c)On liquidation/cancellation of the registration; or(d)On Failure to pay annual subscription continuously for three or more years.
