Section 69(1) in The West Bengal Co-Operative Societies Act, 1983
(1)Subject to the rules and the by-laws, the following persons shall be eligible for membership of a co-operative society:-(a)an individual competent to contract under section 11 of the Indian Contract Act, 1872;(b)any other co-operative society;(c)the State Government;(d)subject to the approval of the State Government by general or special order, any association or body of persons (whether incorporated or not) or any financing bank:Provided that a student who has not attained the age of majority according to the law to which he is subject shall be eligible for membership of a cooperative society formed in an educational institution to which he belongs.
