Section 15(1) in Rajasthan Co-operative Societies Act, 2001
(1)The following may be admitted as members of a co-operative society, namely:(a)Any citizen of India, who(i)has attained age of 18 years;(ii)is of sound mind;(iii)is not disqualified from contracting by any law for the time being in force and applicable to him;(iv)is desirous to utilize the services of the society; and(v)is ready to accept the responsibilities and liability associated with such memberships;(b)any other co-operative society;(c)the State Government; or(d)any other person, body or local authority, as may be prescribed:Provided that an individual shall not be eligible to the membership of a financing bank other than a Land Development Bank or such class of co-operative society as may be prescribed in this behalf:Provided further that in a society exclusively formed for the benefit of students of a school or a college, the condition regarding the age shall not apply:Provided also that the bye-laws of a society, which is exclusively formed for the benefit of women, may restrict the membership of male individuals.
