Section 5 in Multi-Unit Co-operative Societies Rules, 1958
5. Right of members.
- Any member of the society may, notwithstanding anything in any rule or bye-law of the society, intimate to the society within a period of one month from the date of the issue of the notice to him under rule 4, his intention not become a member of any of the new societies or continue his membership in the reconstituted or amalgamated society, as the case may be :Provided that, in relation to any scheme certified under section 5D of the Act, this rule shall have effect subject to the modification that for the words "one month", the words "ten days" shall be substituted.
