Section 15 in The Punjab Co-operative Societies Rules, 1963
15. Prohibition of membership in two Co-operative Credit or Service Societies. [Sections 85 (2) (v) and 85 (2) (xix)]
(1)No individual, being a member of a primary co-op. society having one of the objects the creation of the funds to be lent to its members, shall be a member of any other such co-op. society without the general or special permission of the Registrar, and where an individual has become a member of two such co-op. societies, either or both of the co-op. societies shall be bound to remove him from membership upon a written requisition from the Registrar to that effect.(1)No individual who is an officer of any co-op. society shall without the general or special permission of the Registrar, be a member of any other co- op. society whose objects are similar to the objects of the society of which he is an officer; and where such an individual has become a member of another Co-operative Society with similar objects, either or both of the co-op societies shall be bound to remove him from membership upon written requisition from the Registrar to that effect. If any question arises as to whether or not two Co-operative Societies have similar objects the decision of the Registrar on the point shall be final.
