Section 31 in Mizoram Cooperative Societies Act, 2006
31. Right of members.
- The member of co-operative, inter-alia, shall have the following rights:(a)to work for the benefit of and be paid in accordance with the bye-laws of co-operative;(b)to enjoy dividend and profit corresponding to the extent of contribution made in the form such as capital, labour and production by the members and to the level or extent of using the service of the co-operative;(c)to be provided with necessary technical and economic information copy of the Act rules bye- laws and annual statement of accounts of the co-operative.(d)to enjoy common welfare benefits of the co-operative;(e)to participate in or elect representatives to general body meeting, other meetings of members for the purpose of taking part in the decision making process of cooperative and also vote on the affairs of the co-operative;(f)to contest election to the management committee, other committees such as executive committee, loan committee, deposit committee, etc. and other costs of co-operative to be filled by the process of election section or nomination;(g)to seek opinions from the board of management and chief executive on all aspects and functioning of co-operative;(h)to make demand or call to convene special or extra-ordinary general meeting of members for specified purposes in accordance with the provisions of the Act, rules and bye-laws;(i)to cast vote in elections conducted by co-operative; when required under the Act, rules and bye- laws;(j)[***](k)[***](l)[***](m)[***](n)to know the reasons for the refusal, if any, to render services by the co-operative;(o)to make representation to the Registrar or the respective federation against the refusal, if any, made to render services by the co-operative;(p)to participate in and benefit from the activities of co-operative;(q)to question its management committee and chief executive as to their failures to implement adopted resolutions and to have access to all information concerning his own interests;(r)to seek the overturning of resolution or actions by the co-operative(s) bodies which contravene the law or its statutes or are found inappropriate;(s)A member of a co-operative who has contributed land to cooperative shall further enjoy the following rights:(i)to retain his ownership over the land as real estate or an equivalent share;(ii)to preserve the established crops on the contributed land;(iii)to sell the contributed land to other members of the co-operative;(iv)to receive rent for any land thus contributed;(v)to receive pan of the rent or remuneration in the form of farm produce.
