Section 26 in The Chhattisgarh Co-operative Societies Rules, 1962
26. Restrictions on borrowing from more than one society dispensing credit.
(1)Every person who is or becomes a member of more than one society dispensing credit (other than a financing bank or a marketing society) shall within Sixty days from the date of commencement of these rules or the date on which he becomes such member, as the case may, if he has not already made, make a declaration in Form F that he will borrow only from one such society to be mentioned in the declaration and shall send a copy of such declaration duly attested to all societies of which he is or becomes a member.(2)Any person who continues to be a member of more than one society without complying with the provisions of sub-rule (1) shall be liable to be removed from the membership of any or all such societies on a written requisition from the Registrar to that effect.(3)[ If the society fails to take action within two months from the receipt of requisition from the Registrar, the Registrar may remove such member from membership of the society by an order in writing after giving him reasonable opportunity of being heard.] [Added by notification No. F-5-3-91-XV-1, dated 18-4-91.]
