Section 15B in The Punjab Co-operative Societies Act, 1961
15B. [ Provisions or admission as member in the case of certain societies. [Inserted by Punjab Act No. 8 of 1978 Section 4.]
(1)Notwithstanding anything to the contrary contained in this Act -(i)every person eligible for admission as a member of a co-operative society shall be deemed to have been admitted as a member of the society from the date of receipt of his application for such admission in the office of that society ;(ii)the Registrar may of his own motion or on a complaint made by the committee of the society or any aggrieved person by an order determine that such a person is not eligible to be a member of the society and on such determination that person will cease to be a member :Provided that no such order shall be made unless the person already admitted as a member is given an opportunity of being heard and where an order is to be made on the basis of a complaint it shall be made within a period of thirty days of the receipt thereof.(2)The provisions of this section shall apply only to a Primary Land Mortgage Bank and to a co-operative society having one of its objects advancing of loans for the purpose of raising of crops or seasonal agricultural operations.]
