Section 22(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)Subject to the provisions of section 24, no person shall be admitted as a member of a society except the following, that is to say-(a)an individual, who is competent to contract under the Indian Contract Act, 1872;(b)a firm, company or any other body corporate constituted under any law for the time being in force, or a society registered under the societies Registration Act, 1860;(c)a society registered, or deemed to be registered, under this Act;(d)[ the State Government or the Central Government;] [Clause (d) was substituted for the original by Maharashtra 27 of 1969, Section 7(a).](e)a local authority;(f)a public trust registered under any law for the time being in force for the registration of such trusts;(g)[ the depositor or the financial service user:] [Clause (g) Inserted by Maharashtra Act 11 of 2008, Section 6, (w.e.f. 29.10.2007).]Provided that, the provisions of clause (a) shall not apply to an individual seeking admission to a society exclusively formed for the benefit of students of a school or college:Provided further that, subject to such terms and conditions as may be laid down by the State Government by general or special order, a firm or company may be admitted as a member only of society which is a federal or urban society or which conducts or intends to conduct an industrial undertaking:Provided also that, any firm or company, which is immediately before the commencement of this Act, a member of a society deemed to be registered under this Act, shall have, subject to the other provisions of this Act, the right to continue to be such member on and after such commencement.Explanation. - For the purposes of this section "an urban society" means a society the business of which mainly falls within the limits of a municipal corporation, municipality, cantonment or notified area committee.
