Section 136D(11) in The Tamil Nadu Co-Operative Societies Act, 1983
(11)No person shall be elected, nominated or co-opted or allowed to continue as a member of the Board of a short-term co-operative credit structure society, if he,-(i)is a person who represents a society other than primary agricultural credit society on the Board of a Central Co-operative Bank or the State Apex Cooperative Bank, if such society to whom he represents has committed a default towards the payments of such bank for a period exceeding ninety days;(ii)is a person who committed a default towards the payments to a primary agricultural credit society or represents a primary agricultural credit society on the Board of a Central Co-operative Bank or the State Apex Co-operative Bank, if such society to whom he represents has committed a default towards the payments of such bank for a period exceeding one year unless the default is cleared;(iii)is a person, who represents a society whose Board is superseded.
