Section 32(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)(i)Any trader, commission agent or merchant engaged in business in commodities dealt with by the society having dealings with the society, or(ii)any paid officer or servant of the society or of its financing bank desiring to avail of the services of the society, with the prior approval of the Registrar, may be admitted as an associate member in an agricultural producers' marketing society, a dairy farm, a milk producers' society or an oil-seeds growers' society.[Provided that the provisions in clause (i) shall not apply to oil-seeds growers' society:] [These provisos were added by G.O. Ms. No. 263, Co-operation, Food and Consumers Protection, dated the 24th July 2001.][Provided further that the transactions with any associate member by any society specified in this sub-rule shall be subject to such monetary limits and conditions as may be prescribed in the bye-laws or as may be specified by the Registrar, from time to time.] [These provisos were added by G.O. Ms. No. 263, Co-operation, Food and Consumers Protection, dated the 24th july 2001.][(4-A) Any person desiring to invest his money in fixed deposits may be admitted as an associate member in an oil-seeds growers' society.] [Sub-rule (4-A) was inserted by G.O. Ms. No. 263, Co-operation, Food and Consumers Protection, dated the 24th July 2001.]
