Section 11 in Himachal Pradesh Co-Operative Societies Rules, 1971
11. Conditions of membership of individuals.
(1)No person shall be eligible for admission as a member of the society if he :-(a)is an applicant to be adjudicated a bankrupt or an insolvent or is an uncertified bankrupt; or is an undischarged insolvent; or(b)has been sentenced for any offence involving moral turpitude and such sentence has not been reversed, or has not been pardoned; or(c)is a minor, except when he happens to be minor heir, or nominee of a deceased member ; or(d)is of unsound mind; or(e)is not a resident of the area of operation of the society, for the last six months; or(f)carries on business similar to that conducted by the society of which he wishes to become a member; or(g)does not fulfil such other conditions as specified in the bye-laws of the society;(2)A member of a society shall cease to be its member if he -(a)applies to be adjudicated, or is an adjudicated bankrupt, or an insolvent; or(b)is sentenced for any such offence as is prescribed in clause (b) of sub-rule (1) above; or(c)becomes of unsound mind; or(d)[ leaves his residence in the area of operation of the society and the management of the society has informed him about the termination of his membership;] [Amended vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.](e)begins to carry on the business similar to that conducted by the society of which he is a member; or(f)ceases to fulfill such other conditions as specified in the bye-laws for being a member of the society.(3)A member of a society may be expelled from membership for such other reasons also as may be specified in the bye-laws.
