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State of Tamilnadu - Section

Section 27 in Tamil Nadu Co-operative Societies Rules, 1988

27. Form of application for, and manner of, admission as a member.

(1)Every individual seeking admission as a member of any society under clause (i) of subsection (2) of section 21 shall make an application in Form No. 16.
(2)The application shall be sent to the society by registered post with acknowledgement due or personally handed over under acknowledgement to an officer or servant of the society authorised in this behalf by the society.
(3)Every individual seeking admission as a member of any society under clause (i) of sub-section (2) of section 21 shall, along with the application for admission, pay the value of at least one share or the first instalment of the share, where share capital is payable in instalments and also the entrance fees. Such payment may be made either by sending the required amount by money order or postal order sent by registered post with acknowledgement due or by making direct remittance into the society or by any other mode approved for the purpose by the society or the Registrar.
(4)[ The Secretary or where there is no Secretary, the Chief Executive or where there is no Secretary or Chief Executive, the President shall place or cause to be placed all applications for membership before the board or the general body, where there is no board for its decision and arrange to communicate the decision of the board or the general body, as the case may be, granting or refusing to grant admission to the applicant within a period of sixty days from the date of receipt of the Application in the office of the society.] [Substituted by SRO A-36/2012 - G.O. Ms. No. 142, Co-operation, Food and Consumer Protection (Cj1), dated 19.11.2012. published dated 5.12.2012.]
(5)Every member admitted or deemed to have been admitted as such, shall, for exercising the rights of a member, pay, within a period of one month from the date of admission or the date on which he is deemed to have been admitted as a member, all the amounts required of him under the bye-laws.