Section 27 in The Gujarat Co-Operative Societies Act, 1961
27. No rights of membership to be exercised till due payments are made.
- [(1)] [Section 27 shall be renumbered as sub-section (1) by Gujarat 1 of 2008, Section 6 (w.e.f. 8.10.2007).] No person shall exercise the rights of a member of a society, until he has made such payment to the society in respect of membership, or acquired such interest in the society, as may be prescribed by the rules, or the bye-laws of such society.(2)[ The person who has committed a default and remains as such defaulter in making repayment of loan or interest thereon for a period of one year from the due date of repayment of such loan or interest or installment shall not be entitled to exercise voting rights of a member of a society till all such repayments are made.] [Added by Gujarat 1 of 2008, Sec. 6 (w.e.f. 8.10.2007).]
