Section 14 in The Chhattisgarh Co-operative Societies Rules, 1962
14. Conditions to be complied with for admission far membership.
- No person shall be admitted as a member of a society unless-(i)he has applied in writing in the form laid down by the Society or in the form specified by the Registrar, if any, for membership;(ii)he has purchased at least one share and paid the value thereof in full or in part in such calls as may be decided by the committee or general meeting of the society, as the case may be, according to the bye-laws of the society;(iii)his application has been approved by the committee or the general meeting of the society, as the case may be, according to the bye-laws of the society;(iv)he has fulfilled all other conditions laid down in the Act, the rules and the bye-laws.
