Section 160 in Tamil Nadu Co-operative Societies Rules, 1988
160. Condition for withdrawal of membership of a lift irrigation society.
- Any lift irrigation society may permit any member of that society to withdraw his membership, if-(i)a period of not less than five years has elapsed since he has become a member of the lift irrigation society;(ii)he has paid his entire share of the capital expenditure and the maintenance charges, for providing supply of water till the date of his withdrawal of his membership;(iii)he has repaid in full the amounts outstanding against him and due to the society, including the interest and the penal interest, if any, up to the date of recovery in respect of loans borrowed from the lift irrigation society; and(iv)he is otherwise eligible for the withdrawal of membership from the society according to its bye-laws.
