Section 63 in Tamil Nadu Co-operative Societies Rules, 1988
63. Near relations of a paid employee for purposes of disqualification for membership of the board.
- For the purposes of clause (a) of sub-section (1) of section 34, the following near relations of the paid employee shall be disqualified for membership of the board, namely:-(1)Spouse (wife or husband).(2)Father (including step-father).(3)Mother (including step-mother).(4)Brother (including step-brother).(5)Sister (including step-sister).(6)Son (including step-son).(7)Daughter (including step-daughter).(8)Brother's wife, son and daughter.(9)Sisters' husband, son and daughter.(10)Son's wife, son and daughter.(11)Daughter's husband, son and daughter.(12)Spouse's father and mother.(13)Spouse's brother, his wife, son and daughter.(14)Spouse's sister, her husband, son and daughter.(15)Father's brother, his wife, son and daughter.(16)Mother's brother, his wife, son and daughter.(17)Father's sister, her husband, son and daughter.(18)Mother's sister, her husband, son and daughter.(19)Father's father and mother.(20)Mother's father and mother.
