Section 18 in Uttarakhand Co-Operative Societies Act, 2003
18. Classes of members.
(1)A co-operative society may, in addition to ordinary members, have the following kinds of members-(a)Nominal members;(b)Associate members;(2)(a)a person with whom the co-operative society has or proposes to have business dealing may be admitted as a nominal member;(b)a nominal member shall have no right to share in the profits of the society nor shall be eligible for the membership of the committee of management.(3)(a)any individual including a minor who is a seasonal or temporary worker or apprentice in the business of the society or who is otherwise interested in such business may be admitted as an Associate member;(b)an Associate member shall not be eligible for the membership of the committee of management nor have a right to share in the profits otherwise than as wages and bonus.(4)Save as provided in this section or elsewhere in this Act, a nominal or Associate member shall have such privileges and rights of a member and be subject of such liabilities of a member, as may be specified in the bye-laws of the society, or the rules.
