Section 143(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)The financing bank may, with the prior approval of the Registrar, publish the name of the member or past or deceased member of the society affiliated to it, who is in default to the said society in respect of any loan or loans taken by him for a period exceeding six months:Provided that if the outstanding debt due by any member or past or deceased member does not exceed ten thousand rupees in respect of any Primary Land Development Bank or five thousand rupees in respect of any other credit society, the name of such member or past or deceased member shall not be published:Provided further that where the list is published with reference to any particular amount due as on the particular date, the list shall contain the names of every member from whom any debt or outstanding demand is due in excess of the said amount as on the said date.
