Section 16A in The Orissa Co-operative Societies Act, 1962
16A. [ Admission and continuance as members. [Inserted by Orissa Act 28 of 1991, Section 13 dated 31.12.1991, force w.e.f. 11.9.1992.]
(1)No person shall be eligible for being admitted or for continuing as a member of a Society, if he-(a)does not satisfy the requirements of this Act, Rules and Bye-Laws made thereunder; or(b)has been sentenced for an offence involving moral turpitude, or sentenced to fine or imprisonment or both for any other offence by a Court in India, unless any such sentence is annulled or reversed or, in the latter cases until expiry of a period of five years from the date the fine is paid if the sentence is for fine, or where the sentence is for imprisonment or both fine and imprisonment, from the date he is released from the imprisonment, as the case may be; or(c)is an applicant to be adjudicated as a bankrupt or an insolvent or is an undischarged bankrupt or insolvent; or(d)is a paid employee of the Society or its Financing Bank :Provided such an employee may be admitted or retained as a nominal member; or(e)has been expelled by the Society or any other Society, unless a period of two years has expired from the date of such expulsion.(2)Any member of a Society incurring any of the disqualifications specified in Sub-section (1) shall cease to be such member with effect from the date he incurs such disqualification.] [Substituted by Orissa Act No. 7 of 1997, Section 2 (b) & Section 2 (d) dated 23.7.1997.]
