Section 22 in The Tamil Nadu Co-Operative Societies Act, 1983
22. Admission of associate members.
(1)Notwithstanding anything contained in section 21, every registered society of such class as may be prescribed may admit any person possessing such qualifications as may be prescribed, as an associate member.(2)Except as otherwise provided in the rules, an associate member shall not be entitled to participate in the general meeting of the registered society, or in the elections to the board of such society or to become an officer of the registered society or to any share in any form whatsoever in the assets or profits of the registered society.
