Section 24 in The Tamil Nadu Co-Operative Societies Act, 1983
24. Right of members to the services by registered society and application for redress.
(1)Every member of a registered society shall be entitled to the services available to the members of the registered society under the provisions of its bye-laws and such services shall, on application made by him, be rendered to him by the board.(2)If any member of any registered society is refused any services or where the decision of the board on his application for services is not communicated to him within such time as may be prescribed, he may apply to the Registrar for redress.(3)An application to the Registrar under sub-section (2) shall be made within such time as may be prescribed.(4)If the Registrar is satisfied that the refusal of any service is unreasonable, improper or discriminatory, he may, after giving the board an opportunity of making its representations, by order, direct the board to render the service:Provided that before passing an order under this sub-section, the Registrar shall consult the board of the financing bank of which the society is a member.(5)Where any service is rendered by the board in pursuance of an order under sub-section (4), the board and the member to whom such service is rendered shall have the same rights and be subject to the same liabilities in relation to such service as if no such order has been made.
