Section 21(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)A person shall be disqualified for being admitted as, and for being, a member, if he(a)is an applicant to be adjudicated, an insolvent or is an undischarged insolvent ; or(aa)[ is not eligible for membership under Section 19] [Inserted by Andhra Pradesh Act No. 28 of 1988, w.e.f. 9-5-1988.] ; or(b)has been sentenced for any offence involving more turpitude, such sentence not having been reversed and a period of three years has not elapsed from the date of expiration of the sentence; or(c)is a paid employee of the society or of its financing bank or of any society for which it is the financing bank ; or(d)has been expelled from membership under this Act and a period of one year has not elapsed from the date of such expulsion; [or] [Added by Andhra Pradesh Act No. 10 of 1970.](e)[ is carrying on business of such kind as the Registrar may by general or special order, declare to be a business which is in conflict with the objects or interests of the society ;] [Added by Andhra Pradesh Act No. 10 of 1970.] [or] [Added by Act No. 22 of 2001, dated 25.4.2001.](f)[ as such member fails to transact such minimum business or utilise minimum services or facilities in a year as may be specified in the bye-laws; or [Added by Act No. 22 of 2001, dated 25.4.2001.](g)fails to attend two consecutive General body meetings in two years without leave of absence; or(h)fails to give information relevant to him to the society as specified in the bye-laws.]
