Section 21B in The Karnataka Souharda Sahakari Act, 1997
21B. [ Associate membership. [Inserted by Act 34 of 2014 w.e.f. 06.09.2014.]
(1)A Co-operative may admit,-(a)any individual; or(b)any firm, company, Co-operative society or any body or corporation constituted by or under any law for the time being inforce- as an associate member for a specific purpose as specified in its byelaws;[Provided that other than employees co-operatives number of associate members shall not exceed fifteen percent of the total members.](2)An associate members can have shares of Co-operative but is not eligible to be an office-bearer of Co-operative. An associate member cannot take part in the management of Co-operative and cannot vote in any meetings or election of the Co-operative.(3)Save as provided in this section an associate member shall have all the rights and duties of a member as specified in the byelaws of a Co-operative.]
