Section 8 in The Bihar Co-operative Societies Rules, 1959
8. Eligibility for membership.
- No person shall be eligible for admission as a member of a registered society, if he-(a)is under eighteen years of age;(b)is a paid employee of the society or of an affiliating society;(c)is of unsound mind;(d)has applied to be adjudged a bankrupt or an insolvent or is an uncertificated bankrupt or an undischarged insolvent, or(e)has been sentenced for any offence other than an offence of a political character or an offence not involving moral delinquency, such sentence not having been reversed or the offence pardoned. Provided that this disqualification shall not apply where more than five years have elapsed from the date of the expiration of such sentence.
