Section 15(1) in The Punjab Co-operative Societies Rules, 1963
(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.
