Section 26(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)(a)Subject to the provisions of sub-rule (2), persons who are minors or of unsound mind may be admitted as members in the following societies, namely:-(i)agricultural producers marketing societies;(ii)consumer societies;(iii)credit societies other than financing banks and employees credit societies;(iv)dairy societies;(v)farming societies;(vi)fisheries societies;(vii)industrial societies;(viii)irrigation societies;(ix)oil-seeds growers societies;(x)processing societies; and(xi)weavers societies.(b)The admission of any person who is a minor or of unsound mind as a member of any class of societies specified in clause (a) and his transactions with the society shall be only through his guardian.(c)A person who is-a minor or of unsound mind admitted through his guardian as a member of any class of societies specified in clause (a) shall be liable to all the obligations of a member and shall be eligible to enjoy all the rights of a member except the right of vote in the general meeting or in any election and the right to contest for election to the board and hold office, as a member of the board.
