Section 12A in The Bihar Co-operative Societies Rules, 1959
12A. [ [Added '' by Notification No. 7-114/2006-7340, dated 26.11.2008.]
Notwithstanding anything contrary contained in this Rule or bye-laws of a co-operative society, there shall be no individual member in any Apex society or any Central society and further no Primary society shall be member of any Apex society:Provided that the individual members of any Apex society or central society shall continue to remain members of such society till such individualceases to be member of such society for whatever reason and such membership shall not be transferable:Provided further that a Primary society which is already a member of any Apex society shall continue to be a member of such Apex society till such society ceases to be member of such affiliating society.] [Substituted by Letter No. 14/Legal 51/89-2829 dated 2.9.89]
