Section 26(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Notwithstanding anything contained in sub-rule (1), a person who is a minor above the age of twelve years and who is a student may be admitted directly as a member of any consumer society formed for thebenefit of students and shall be eligible to enjoy all the rights of membership except the right to contest for election to t he board or hold office as a member of the board and shall be liable to all the obligations of a member, but the liability of such member shall be limited to his subscribed share capital.
