Section 8B in Jharkhand Co-operative Societies Rules, 2008
8B.
No primary co-operative society, central co-operative society, S.H.G, Farmers' club, Joint Liability Group, Non-Government Organisation or any other similar group, recognized by the Government of India, Reserve Bank of India, National Bank and the State Government shall be eligible for admission as a member of a registered society , if(i)it has been black listed by Government of India, Reserve Bank of India, National Bank and the State Government(ii)or is in default of any loan taken from any nationalized bank, commercial bank, cooperative bank , financial institution, NABARD or any co-operative society registered under the 2008 Act.
