Section 16 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
16. Eligibility for membership in a cooperative.
- No person shall be admitted as member of a cooperative except the following namely :-(a)the person who needs the services of co-operative, expresses willingness to accept the responsibility of membership and meets such other conditions as may be specified in the articles of association of the Cooperative and is in a position to use the services, provided he is :-(i)competent to [contract] [Pl. see 'Errata' issued on 8-3-2000.] under Section II of the Jammu and Kashmir Contract Act Samvat, 1977;(ii)a permanent resident of the State as defined under Section 6 of the Constitution of Jammu and Kashmir:Provided that the cooperative is in a position to extend its services to the applicant ;(b)any other Cooperative registered under this Act ;(c)a firm, company or any other body corporate under any Law for the time being in force or any society registered under the Jammu and Kashmir Society Registration Act, Samvat, 1998.Provided that every Partner, Director or member as the case may be of such firm Company corporate body or society is a permanent resident of the State.(2)Every applicant for membership, and every member of a cooperative must keep each cooperative of which the person is a member, informed of membership in other cooperatives and it shall be available to a cooperative to refuse admission or remove from membership on grounds, among others, of dual or conflicting membership.
