Section 28 in Mizoram Cooperative Societies Act, 2006
28. Disqualification for members of co-operative.
(1)No person shall be eligible for being a member of a co-operative whose/who:(a)business or business interest is directly in conflict with or competitive with the business or business interest of such co-operative;(b)used the services of co-operative below the minimum level prescribed under the bye-laws for two consecutive years;(c)has not attended three consecutive general body meetings of the co-operative and such absence has not been condoned by its member(d)has made default in the payment of any amount payable to the co-operative under the bye-laws of such co-operative;(e)any officer or employee of the government or government undertaking shall be disqualified from being elected or appointed to any position in a co-operative except in salary earners co-operatives.(2)No co-operative, without sufficient cause or reason, shall refuse admission of membership to any person duly qualified for membership under this Act, rules or bye-laws. Where the admission is refused for whatever reason, the decision together with reason for such refusal of membership shall be communicated to such person by registered post within fifteen days of the decision taken or within sixty days from the date of the application for membership is made.
