Section 22(2) in The Delhi Co-operative Societies Rules, 2007
(2)In accordance with the procedure laid down in the bye-laws and these rules for admission of any member, a co-operative society may admit minor and person of unsound mind inheriting share or interest of deceased member as its member through their legal representative or guardian respectively. The members so admitted will enjoy such rights and liabilities as are laid down in the bye-laws of the co-operative society that are consistent with the Act and rules.
