Section 19 in The M.P. Co-Operative Societies Act, 1960
19. Persons who may become members.
- [(1) No person shall be admitted as a member of a society except the following, namely:(a)an individual competent to contract under Section 11 of the Indian Contract Act, 1872 (No. 9 of 1872);(b)any other society;(c)a public trust registered under the Madhya Pradesh Public Trusts Act, 1951 (No. 30 of 1951);(d)[ a firm, company or any other body corporate, not having minors as partners or directors, registered established or constituted, as the case may be, under any law for the time being in force;](e)a society registered under the Madhya Pradesh Societies Registration Act, 1959 (No. 1 of 1960), as may be approved by the State Government in this behalf by general or special order;(f)the State Government :Provided that the provisions of clause (a) shall not apply to-(i)an individual seeking admission to a society exclusively formed for the benefit of students;(ii)a minor acting through a guardian appointed by the Court].(2)Notwithstanding anything to the contrary in this Act or rules or in the bye-laws of a society, where the State Government has contributed to the share capital of a society, the liability of the State Government shall be limited, to the face value of the shares held by it.[(2-A) Notwithstanding anything contained in this Act or rules made thereunder or in the bye-laws of a resource Society or consumers society, as the case may be, if any person duly qualified for admission as a member under the provisions of this Act and the bye-laws of that Society makes an application for membership of such Society, he shall be deemed to have been admitted as a member of such Society from the date of receipt of the application in the office thereof :Provided that the Registrar may, either on his own motion at any time or on an application by the society or any aggrieved person made within fifteen days from the aforesaid date and after giving reasonable opportunity to the society or person concerned by order, declare such person as not eligible for membership of such society for the reasons mentioned therein, within forty five days from the date of receipt of application by the Registrar] [Substituted by Section 4 of M.P. Act No. 20 of 1999 [w.e.f. 7-8-1999].].(3)Where a student, who is not competent to contract under Section 11 of the Indian Contract Act, 1872 (IX of 1872), desires to become a member of a society formed exclusively for the benefit of students, his application for the registration of a society or his application for membership shall be accompanied by a written undertaking from his guardian or other person competent to contract under Section 11 of the said Act in the prescribed form, in respect of the liability of the student as a member.(4)Where a person is refused admission as a member in a society, the decision refusing admission shall be communicated by the society to that person within [thirty days] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].] of the date of such decision.(5)[ No society shall, without sufficient cause, refuse admission to membership to any person, duly qualified therefor under the provisions of this Act and the bye-laws of the society.(6)Any person aggrieved under sub-section (4) or sub-section (5) may appeal to the Registrar within ninety days of the date of rejection.(7)The decision of the Registrar in appeal shall be final and the Registrar shall communicate his decision to the parties within [thirty] [Inserted by M.P. Act No. 14 of 1976.] days from the date thereof.] [Substituted by M.P. Act No. 8 of 1970.]
