Section 70 in The West Bengal Co-Operative Societies Act, 1983
70. Admission as member. -
(1)Any person eligible for membership under sub-section (1) of section 69 may apply to a co-operative society for admission as a member thereof in the prescribed form and manner. A copy of the application shall be hung up on the date of its receipt by the cooperative society on its notice board, and written objection, if any, thereto from any member of the co-operative society shall be received by the cooperative society within a period of seven days from that date. The application shall be granted within a period of forty-five days from the date of receipt thereof if no written objection thereto is received by the co-operative society within seven days from the date of its receipt.(2)If any objection is received within the period referred to in sub-section (1), it shall be disposed of in the prescribed manner within a period of thirty days from the date of its receipt.(3)The decision of the co-operative society on the application shall be communicated to the applicant within thirty days from the date of the decision. If no such communication is made, the application shall be deemed to have been refused by the co-operative society.(4)Any person whose application for admission as a member has been refused or deemed to have been refused by the co-operative society may appeal to the Registrar within such period as may be prescribed and the Registrar shall pass such order thereon as he thinks fit and such order shall be final. If the Registrar is of opinion that the co-operative society has not deliberately communicated to the applicant the decision on his application, as required under sub-section (3), he may take such action in the matter as may be deemed fit.(5)Notwithstanding anything contained in sub-sections (1), (2), (3), and (4), any person eligible for membership of a primary co-operative credit society or a farmers' service co-operative society shall, on application for such membership, be deemed to have been admitted as a member of the primary co-operative credit society or the farmers' service co-operative society, as the case may be, from the date of receipt of the application.(6)The State Government may, by notification, extend the provisions of sub-section (5) to such other co-operative society as it may deem necessary.(7)Any person being aggrieved may file objection thereto to the Registrar within fifteen days from the date of receipt of an application under subsection (5). The Registrar shall either dispose of the objection himself or refer it to an officer subordinate to him, not below the rank of an Inspector of Co-operative Societies, for disposal. Such objection shall be disposed of within thirty days from the date of receipt thereof after giving the parties concerned an opportunity of being heard.(8)Notwithstanding anything contained in sub-sections (5) and (7), the Registrar may, at any time of his own motion and after giving the individual concerned an opportunity of being heard, cancel the membership of such individual for reasons to be recorded in writing.
