Section 182(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)The following categories of persons may be admitted as associate members in a sugar mill:-(a)Any person interested in the property being mortgaged, by a member in favour of the sugar mill for the purpose of joining in the execution of the mortgage deed or any other document by such member;(b)Any person deciding to avail of any service other than credit rendered by the sugar mill;(c)Any transfer, commission agent or merchant engaged in business, in commodities dealt with by the sugar mill and having dealings with the sugar mill;(d)Any paid officer or servant of the sugar mill or of its financing Bank desiring to avail of the services of the sugar mill with the prior approval of the Registrar.
