Section 32(8) in Tamil Nadu Co-operative Societies Rules, 1988
(8)Any individual including a paid officer or servant of a society or of its financing bank or any person standing as surety or guarantor in respect of any liability, or any institution or body of persons whether incorporated or not desiring to avail of the services rendered by the society, may be admitted as associate member in a consumer society or a dairy society or a labour contract society.
