Section 31 in Tamil Nadu Co-operative Societies Rules, 1988
31. Restriction on admission of certain individuals.
(1)No individual other than an individual who is qualified for admission with reference to the principal object of the society shall be eligible for admission as a member of the society:Provided that this rule shall not apply for admission of individuals as associate members in accordance with rule 32:Provided further that every society having individual members not qualified for admission as a member with reference to the principal object of the society on the date of commencement of these rules shall, within three months thereof, issue notice to each such member requiring him to receive his share or interest in the capital of the society and other moneys due to him within thirty days from the date of receipt of such notice.(2)If the individual concerned fails to receive his share or interest in the capital and other moneys due to him within thirty days from the date of receipt of the notice under sub-rule (1), the amount representing the share or interest in the capital and other moneys due to such individual shall forthwith be credited to a suspense account.
