Section 19A(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)No person shall be eligible for admission as member and any member shall cease to be a member of a society, if-(a)he is an applicant to be adjudicated or is an undischarged insolvent;(b)he has been sentenced for an offence involving moral turpitude and a period of five years has not elapsed from the date of expiry of sentence;(bb)he has been sentenced for an offence under the provisions of the Protection of Civil Rights Act, 1955 (No. 22 of 1955) and a period of six years has not elapsed from the date of expiry of sentence.(c)he or any member of his family, having common interest with him, carries on business similar to one carried on by the society :Provided that the provisions of clause (b) shall not apply to a person seeking admission as member of a society exclusively formed or to be formed for the reclamation of Vimukta Jatis.(d)If he is disqualified under Section 48-A of the Act;(e)If he is a person who has been dismissed from the service of any co-operative institution or Government service.(f)In case of a Primary Agriculture Credit Co-operative Society, he is not a Bhumiswami, occupancy tenant or a Government lessee holding agricultural land :Provided that a member of such society on the 26th day of April, 1990 who is not a Bhumiswami, occupancy tenant or a Government lessee shall as from such date be a nominal member of such society.Explanation. - For the purposes of this sub-section-(i)"Vimukta Jatis" means such tribes as the State Government may, from time to time, by general or special order, declare as Vimukta Jatis for the purpose of this sub-section;(ii)the business carried on by a trader including that of money lending shall be deemed to be similar to the business carried on by a marketing society.
