Section 51A in Tamil Nadu Co-operative Societies Rules, 1988
51A. [ Eligibility to vote at, or stand for, election. [Rule 51A was inserted by G.O. Ms. No. 637, Co-operation, Food and Consumers Protection, dated the 29th June 1990.]
- Notwithstanding anything contained in the bye-laws of a society, the members who are not otherwise disqualified to vote at, or stand for, any election in accordance with the provisions of the Act, or these rules, shall be eligible to vote at, or stand for, any election to the society.]
