Section 18 in Himachal Pradesh Co-Operative Societies Act, 1968
18. Nominal or associate members.
(1)Notwithstanding anything contained in section 17, a society may also have the following kinds of members:-(a)nominal members; and(b)associate members.(2)(a)A person with whom the Co-operative society has or proposes to have business dealings may be admitted as a nominal member.(b)In the school stores or any other such societies, a minor may be admitted as an associate member.(c)A nominal or an associate member shall have no right to share in the profits of the society, nor shall he be eligible for the membership of the committee, nor shall he be entitled to such privileges and rights as may be specified in the bye-laws of the society in preference over a member.(3)Save as provided in this section, a nominal or an associate member shall have such privileges and rights of a member, as may be specified in the bye-laws of the society.
