Section 23(3) in The Tamil Nadu Co-Operative Societies Act, 1983
(3)(a)The provisions of clause (b) of sub-section (1) and clause (b) of subsection (2) shall not apply to a person seeking admission to, or to a member of, a registered society exclusively formed for the reclamation of such class of persons as may be prescribed.(b)The provisions of clause (c) of sub-section (1) and clause (c) of sub-section (2) shall not apply to a person seeking admission to, or to a member of, a registered society which has as its principal object the provision of employment to its members or which is composed exclusively of the employees of the financing bank:Provided that a member of the registered society composed exclusively of the employees of the financing bank shall not be eligible for election to the board of the financing bank.
