Section 136D(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)(a)A depositor holding a minim um deposit of rupees five thousand or such minimum sum as may be specified by the Government, from time to time, for a continuous period of minimum two years in a primary agricultural credit society shall become a member of the registered society under section 21 by subscribing the minimum share capital specified in the bye-laws and shall have full membership, voting rights and eligible for patronage rebate, bonus and dividend.(b)An individual or group borrower shall have the right to become a member of the registered society under section 21.(c)Every group depositor or group borrower who has become a member under section 21 shall be entitled to vote through one delegate nominated by the group.
