Section 25 in The Gujarat Co-Operative Societies Act, 1961
25. Nominal, associate and sympathiser member.
(1)Notwithstanding anything contained in Section 22, a society of such class as may be prescribed may admit any person as a nominal, associate, or sympathiser member:Provided that the total member of associate and sympathiser members in a society shall not exceed ten per cent of the total number of members thereof.(2)A nominal, associate or sympathiser member shall not be entitled to any share, in any form whatsoever, in the assets or profits of the society. Subject to the provisions of sub-section (6) of Section 28 a nominal, associate or sympathiser member shall have such privileges and rights of a member and be subject to such liabilities of a member, as may be specified in the bye-laws of the society.
