Section 14 in The Punjab Co-operative Societies Rules, 1963
14. Disqualification for membership. [Sections 85 (2) (v) and (xix)
] - (1) No person shall be eligible for admission as a member of a co-op. society if he -(a)has applied to be adjudicated an insolvent or is an undischarged insolvent; or(b)he has been sentenced for any office, other than an offence of a political character or an offence not involving moral turpitude, and a period of five years has not elapsed from the date of expiry of the sentence.(2)If a member becomes subject to any of the disqualifications specified in sub-rule (1) he shall be deemed to have ceased to be a member from the date when the disqualification was incurred.
