Section 131 in West Bengal Co-operative Societies Rules, 2011
131. Membership.
(1) Every applicant for membership of a housing co-operative society shall submit at the time of registration of the society or admission as member after registration the following documents to the Registrar or to the society, as the case may be :(i)Declaration in the form of an Affidavit in prescribed form(ii)Two recent passport size photographs duly attested by the Chief Promoter and in case of Chief Promoter by an M.P./M.L.A./ local Municipal Commissioner/Pradhan of Gram Panchayat/any Gazetted Officer of the State or the Central Government/Headmaster/ Principal of any Government recognized educational Institution.(iii)Copy of salary certificate or copy of Form 16 showing deduction of P. Tax (in case of salaried persons),(iv)Copy of Professional Tax Registration Certificate or Professional Tax Enrolment Certificate or Professional Tax Clearance Certificate, as the case may be, (in case of professionals),(v)Copy of PAN Card or PPO or P. Tax Clearance Certificate in case of other category(vi)Application for nomination in prescribed form.(2)In a co-operative housing society the number of members shall not exceed the total number of plots, houses or apartments proposed by a society to be allotted to members under any scheme or project of such society :Provided that member shall be eligible for allotment of only one plot, house or apartment in a housing co-operative society.(3)(a)For the transfer of land or house or apartment a member shall obtain a written consent of the society and before giving such consent the society shall satisfy itself that(i)the transferee is eligible for being a member of the society;(ii)the transferee has genuine need for residential accommodation;(iii)the transferor has paid off his outstanding liabilities to the society or, the transferee undertaken to take over such liabilities of the transferor;(iv)the transferee formally applies for membership of the society with requisite documents like copy of bi-partite agreement of the proposed deal of transfer and a declaration to the effect that he will submit a certified copy of the registered sale deed to the society.(b)where a society refuses or fails to give consent to the transfer referred to in clause (a) and the member intends to appeal to the Registrar against such refusal by or failure of the society, an appeal may be preferred within thirty days from the date of communication of the refusal or within sixty days from the date of receipt of the proposal by the society.(4)A person who does not own a house or apartment in his own name or in the name of a member of his family but possesses a plot of land in his own name, shall be eligible to be a member of a co-operative housing society comprising plot holders, if he intends to build a house thereon with the assistance of such society and if his plot stands adjacent to a plot within the jurisdiction of the society.(5)No person shall be admitted as a member of a co-operative housing society who is not considered by a board thereof as one having genuine need for housing or additional accommodation from such society.(6)A person who has entered or intends to enter into any contract with a co-operative housing society in the matter of any work, constructional or otherwise, relating to a project of the society shall not be eligible to be a member :Provided that where a person conveying a plot of land in favour of a co-operative housing society intends to become a member of such society without any additional consideration and is otherwise eligible for such membership, he may be admitted as a member of such society.
