Section 24 in Sikkim Co-Operative Societies Act, 1978
24. Nominal members.
(1)A society may admit any individual or other person or firm as a nominal member in accordance with its bye-laws.(2)A nominal member shall not be entitled to any share, in any form whatsoever, in the assets or profits of the society or to become an officer of the society.(3)A nominal member shall have such privileges and rights of a member and be subject to such liabilities of a member, as may be specified in the. Bye-laws of the society.
