Section 38(a) in Tamil Nadu Co-operative Societies Rules, 1988
(a)(i)he was in default to the society of which he is a member or any other society, for a period exceeding three months; or(ii)a decree has been obtained against him and the decree is subsisting; or(iii)proceedings have been initiated against him under sections 118,119,120 or 144 for recovery of any debts and the debt has not been fully discharged; and
