Section 25 in Punjab Self-Supporting Co-operative Societies Act, 2006
25. Admission of a person as member.
(1)Any person, who desires to become a member of a self-supporting co-operative society, may submit an application in the manner as may be specified in the bye-laws.(2)On receipt of an application submitted under sub-section (1), the self-supporting co-operative society shall refer it to the Board for taking final decision.(3)The Board shall take a final decision on the application within a period of forty-five days.(4)The Board shall admit a person for membership, if he is found eligible or it may refuse his admission, if he is not found eligible :Provided that before refusing admission of a person, he shall be given an opportunity of being heard.(5)If a person is not allowed to become a member, he shall be in fanned by the self-supporting co-operative society by registered post within a period of sixty days after the receipt of his application. In case, a person is not informed about the final decision on his application within the aforesaid stipulated period, he shall be deemed to have been admitted as a member of the self-supporting co-operative society and the self-supporting co-operative society shall be bound to issue him share certificate and include his name in the register of members within a period of sixty days from the date of such deemed admission.
