Section 143(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)Every publication under section 145 shall contain the following informations, namely:-(a)The name of the society to which the debt is due;(b)particulars of the member, or the past or deceased member from whom the debt is due, namely:-Members' number and name, address, profession or occupation, office held in the society or in any other society, if any, the extent of land owned or cultivated and the annual income from the profession or occupation as furnished in the loan application; and(c)Particulars of the amount, amount due to the society, namely:-Loan number, loan amount, amount due, date from which it is due and arbitration claim anti execution petitions filed, if any. (4) No member or past or deceased member whose name is published under this rule shall be required to meet any expenses towards the cost of such publication:Provided that a financing bank may require the society concerned to pay the cost of publication wholly or partly as may be determined by it.
