Section 19 in Tamil Nadu Societies Registration Act, 1975
19. Members guilty of offences punishable as strangers.
- Any member of a registered society who steals, purloins or embezzles any money or other property, or willfully and maliciously destroys or injures any property of the registered society, or forges any deed, bond, security for money, receipt or other instrument whereby the funds of the registered society may be exposed to loss, shall be subject to the same prosecution, and, if convicted, shall be liable to be punished in like manner as any person who is not a member would be subject and liable to in respect of the like offence.
