Section 178 in Tamil Nadu Co-operative Societies Rules, 1988
178. Additional qualifications for membership of a sugar mill.
- No individual qualified for membership of society under section 21(l)(a)(i) of the Act shall be eligible for admission as a member of a sugar mill unless he,-(a)owns or cultivates land capable of being cultivated with sugarcane within the area of the operation of the sugar mill; or(b)resides in the area of operation of the sugar mill and has interest in the development of sugar mill:Provided that the category of members referred to in clause (b) shall not exceed 25 per cent of the total membership.
