Section 26 in Tamil Nadu Co-operative Societies Rules, 1988
26. Classes of societies in which persons who are minors or of unsound mind may be admitted as members and the privileges, rights and liabilities of such members.
(1)(a)Subject to the provisions of sub-rule (2), persons who are minors or of unsound mind may be admitted as members in the following societies, namely:-(i)agricultural producers marketing societies;(ii)consumer societies;(iii)credit societies other than financing banks and employees credit societies;(iv)dairy societies;(v)farming societies;(vi)fisheries societies;(vii)industrial societies;(viii)irrigation societies;(ix)oil-seeds growers societies;(x)processing societies; and(xi)weavers societies.(b)The admission of any person who is a minor or of unsound mind as a member of any class of societies specified in clause (a) and his transactions with the society shall be only through his guardian.(c)A person who is-a minor or of unsound mind admitted through his guardian as a member of any class of societies specified in clause (a) shall be liable to all the obligations of a member and shall be eligible to enjoy all the rights of a member except the right of vote in the general meeting or in any election and the right to contest for election to the board and hold office, as a member of the board.(2)Notwithstanding anything contained in sub-rule (1), a person who is a minor above the age of twelve years and who is a student may be admitted directly as a member of any consumer society formed for thebenefit of students and shall be eligible to enjoy all the rights of membership except the right to contest for election to t he board or hold office as a member of the board and shall be liable to all the obligations of a member, but the liability of such member shall be limited to his subscribed share capital.
