Section 19(3) in The M.P. Co-Operative Societies Act, 1960
(3)Where a student, who is not competent to contract under Section 11 of the Indian Contract Act, 1872 (IX of 1872), desires to become a member of a society formed exclusively for the benefit of students, his application for the registration of a society or his application for membership shall be accompanied by a written undertaking from his guardian or other person competent to contract under Section 11 of the said Act in the prescribed form, in respect of the liability of the student as a member.
