Section 50 in The U.P. Co-operative Societies Rules, 1968
50.
A member of a co-operative society shall not be entitled to exercise the rights of the membership unless he has signed the declaration mentioned in Rule 48 or 49 as the case may be and has made such payment to the society as may be necessary in respect of membership or has acquired such interest in the society as may be provided in the bye-laws of the society.
