Section 16(3) in The Orissa Co-operative Societies Act, 1962
(3)[ Notwithstanding anything contained in Sub-section (1), no individual shall be eligible to become a member of a Society-(a)which is organised for promotion of the economic interests of any particular professional or occupational group of individuals, unless such individual, pursues such profession or occupation; or(b)if he or any member of his family having common economic interest with him carries on any business as is likely to be prejudicial to the business or interest of the Society.Explanation - For the purposes of this Sub-section -(a)the business of money-lending shall be deemed to be prejudicial to the business or interest of a Primary Agricultural Credit Society, Co-operative Bank or a [Co-operative Agricultural and Rural Development Bank;](b)the business carried on by a trader shall be deemed to be prejudicial to the business or interest of a Marketing Co-operative Society and Consumers Co-operative Society;(c)the business carried on by a contractor shall be deemed to be prejudicial to the business or interest of a Labour Contract Co-operative Society and a Forest Marketing Co-operative Society;(d)the business in milk and milk-products carried on by a person shall be deemed to be prejudicial to the business or interest of a Milk Co-operative Society;(e)the business in oil-seeds and oil-seed-products carried on by a person shall be deemed to be prejudicial to the business or interest of an Oil-seed Grower's Co-operative Society; and(f)a family member of an individual shall, unless the contrary is proved be deemed to have common economic interest with such individual.
