Section 19 in The Maharashtra Cooperative Societies Rules, 1961
19. Conditions to be complied with for admission for membership, etc.
- No person shall be admitted as a member of a society unless,-(i)he has applied in writing in the form laid down by the society or in the form specified by the Registrar, if any, for membership;(ii)his application is approved by the committee of the society in pursuance of the powers conferred on it in that behalf and subject to such resolution as the general body of members may in pursuance of the powers conferred on it in that behalf from time to time pass and in the case of [nominal or associate] [Substituted 'nominal, associate or sympathizer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] member, by an officer of the society authorised in that behalf by the committee;(iii)he has fulfilled all other conditions laid down in the Act, the rules and the bye-laws;(iv)in case of a firm, company or body corporate, society registered under the Societies Registration Act, I860, a public trust registered under any law for the time being in force relating to registration of public trusts or a local authority, the application for membership is accompanied by a resolution authorising it to apply for such membership.
