Section 135 in Assam Co-Operative Societies Act, 2007
135. Membership and voting right in Primary Agricultural Credit Society.
(1)An individual or group depositor in a primary Agricultural Credit Society shall become a member of the society under sub-section (1) of Section 18 of this' Act by subscribing at least the minimum share capital specified in the bye-laws and on holding a minimum deposit of rupees five thousand or such minimum sum as may be prescribed by the State Government from time to time, for continuous period of minimum two years preceding the date of notification of election and shall have the full voting rights.(2)An individual or a group borrower shall become a member of Primary Agricultural Credit Society under sub-section (1) of Section 18 of this Act by subscribing the prescribed share capital specified in the bye-laws and shall have full voting rights.(3)Every group depositor or group borrower admitted as a member under sub-section (1) of Section 18 of this Act shall be entitled to vote through one delegate nominated by the group.
