Section 7 in Jammu and Kashmir Co-operative Societies Rules, 2001
7. Disqualifications for membership
(1)No person shall be eligible for admission as a member of a Co-operative Society if he(a)is adjudicated as an insolvent; or(b)has been sentenced for any offence other than an offence of political character or any offence not involving moral turpitude and a period of five years has not elapsed from the date of expiry of the sentence; or(c)has any other member of his family excepting his/her spouse as a member of that society.Explanation. For purposes of this rule, the expression "family" means wife, husband, father, mother, grand mother, grand step-mother, stepfather, son, daughter, step-daughter, brother, sister, living jointly in one house hold and having a common kitchen.(2)If the member become subject to any of the disqualifications specified in sub-rule (1), he shall be deemed to have ceased to be a member from the date when the disqualification was incurred.
