Section 32 in Tamil Nadu Co-operative Societies Rules, 1988
32. Admission of associate members.
- [(1) Persons possessing the qualifications specified in sub-rule (2) may, if the bye-laws so provide, be admitted as associate members in the following classes of societies, namely:-(i)agricultural producers' marketing societies;(ii)consumer societies;(iii)credit societies;(iv)dairy societies;(v)farming societies;(vi)housing societies;(vii)industrial societies (other than societies under the control of Khadi and Village Industries Board);(viii)labour contract societies;(ix)oil-seeds growers' societies;(x)processing societies; and(xi)weavers' societies;](2)(i)Any person interested in the property being mortgaged by a member in favour of the society for the purpose of joining in the execution of the mortgage deed or any other document by such member; or(ii)any person borrowing on the security of gold jewels, silverwares, fixed deposit receipts, life insurance policies, warehouse receipts or securities specified in section 20 of the Indian Trusts Act, 1882 (Central Act II of 1882); or(iii)any depositor seeking cash credit or overdraft facility; or(iv)any person desiring to discount any bill, cheque or other instruments; or(v)any person desiring to avail of any service other than credit rendered by the society; or(vi)any paid officer or servant of the society or of its financing bank for any of the purposes specified in sub-clauses (i), (ii) and (v) provided that the prior approval of the Registrar is obtained for the purposes specified in sub-clauses (i), (ii) and (v), may be admitted as an associate member in any credit society other than a financing bank.(3)[(i) Any person desiring to borrow for the purpose of self-employment including starting or running any small scale or cottage industry or for any other purpose as may be permitted by the National Bank for Agriculture and Rural Development or the Registrar, from time to lime; or(ii)any person borrowing on the security of gold jewels, silverware, fixed deposit receipts, life insurance policies, warehouse receipts or securities specified in section 20 of the Indian Trusts Act, 1882 (Central Act II of 1882); or(iii)any depositor seeking cash credit or overdraft facilities; or(iv)any person desiring to discount any bill, cheque or other instruments; or(v)any paid officer or servant of the bank or of any society for which it is the financing bank for the purpose specified in sub-clause (ii) with the prior approval of the Registrar, may be admitted as an associate member in a financing bank.](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.](5)Any person interested in the lands being pooled and cultivated by the society or by the members of the society may be admitted as an associate member in a farming society.(6)Any person interested in the property being mortgaged by a member in favour of the society for the purpose of joining in the execution of mortgage deed or any other document by such member may be admitted as an associate member in a housing society.(7)[ Any manufacturer of, or dealer in, appliances, dyes, raw materials and other accessories used by the society or by its members in the processing or production of any commodity or any trader or commission agent or merchant dealing in the commodities produced by the society, may be admitted as an associate member of an industrial society (other than a society under the control of Khadi and Village Industries Board) or a processing society:Provided 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.] [Sub-rule (7) was substituted by G.O. Ms. No. 263, Co-operation, Food and Consumers Protection, dated the 24th July 2001.](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.(9)An associate member shall not be required to contribute to the share capital of the society, but shall pay such admission fee as may be specified in the bye-laws, which shall not in any case exceed [one hundred rupees] [Substituted by G.O. Ms. No. 263, Co-operation, Pood and Consumers Protection, dated the 24th July 2001.]. The admission fee shall not be refundable.(10)An associate member of a society shall not be eligible for any patronage, rebate, bonus or dividend.(11)An associate member of a society shall, irrespective of the liability of the society, be liable to contribute to the assets of the society on its being wound up, only to the extent of any dues which he may be owing to the society singly or jointly with any other debtor.(12)No associate member of any society shall be refused admission as a member of any other society only for the reason that he is an associate member of any society.
