Section 16 in The Chhattisgarh Co-operative Societies Rules, 1962
16. Admission of members or transfer of shares before annual general meeting.
- No society shall admit member or transfer shares within [forty-five days] [Substituted by notification No. 5-3-91-XV-1, dated 16/18-4-91.] prior to the date of its annual general meeting on which election of the committee or office bearers is to take place :[Provided that if there is a provision of general meeting by delegates in the bye-laws of any society, such society shall not admit members or transfer shares to the members within 45 days from the date of convening the meeting for the election of the delegates.] [Substituted by notification No. 5-7-94-XV-1, dated 21-7-95.]
