Section 25(2) in Tamil Nadu Societies Registration Act, 1975
(2)No part of the funds of a registered society (save those funds earmarked specifically for the purpose of making provision for a dependant of a deceased or disabled member) shall be divided by way of bonus or dividend or otherwise among its members:Provided that payment may be made from such earmarked funds to a dependant of a deceased or disabled member of a registered society, subject to such limits, if any, prescribed by the by-laws.Explanation. - For the purpose of this sub-section-(i)the expression "dependant" means any of the following relatives of a deceased or disabled member, namely, a wife, husband, parent, child, minor brother, unmarried sister and a deceased son's widow and child, and where no parent of the deceased or disabled member is alive, a paternal grand-parent;(ii)the expression "disabled member" means a member who, on account of injury, disease, or congenital deformity is substantially handicapped in obtaining, or keeping employment, or in undertaking work on his own account, of a kind which apart from that injury, disease or deformity would be suited to his age, experience and qualifications and the expression " disease" in this clause shall be construed as including a physical or mental condition arising from imperfect development of any organ.
