Section 19A(1) in The M.P. Co-Operative Societies Act, 1960
(1)[No person shall be eligible for admission as member and any member shall cease to be a member of a society, if]-(a)he is an applicant to be adjudicated or is an undischarged insolvent;(b)he has been sentenced for an offence involving moral turpitude and a period of five years has not elapsed from the date of expiry of sentence;(bb)[ he has been sentenced for an offence under the provisions of the Protection of Civil Rights Act, 1955 (No. 22 of 1955) and a period of six years has not elapsed from the date of expiry of sentence.] [Inserted by M.P. Act No. 23 of 1986 [w.e.f. 21-7-1986].](c)he or any member of his family, having common interest with him, carries on business similar to one carried on by the society :Provided that the provisions of clause (b) shall not apply to a person seeking admission as member of a society exclusively formed or to be formed for the reclamation of Vimukta Jatis.(d)[ If he is disqualified under Section 48-A of the Act; [Inserted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].](e)If he is a person who has been dismissed from the service of any co-operative institution or Government service.](f)[ In case of a Primary Agriculture Credit Co-operative Society, he is not a Bhumiswami, occupancy tenant or a Government lessee holding agricultural land : [Inserted by M.P. Act No. 14 of 1990.]Provided that a member of such society on the 26th day of April, 1990 who is not a Bhumiswami, occupancy tenant or a Government lessee shall as from such date be a nominal member of such society.]Explanation. - For the purposes of this sub-section-(i)"Vimukta Jatis" means such tribes as the State Government may, from time to time, by general or special order, declare as Vimukta Jatis for the purpose of this sub-section;(ii)the business carried on by a trader including that of money lending shall be deemed to be similar to the business carried on by a marketing society.][x x x] [Omitted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].]
