Section 143 in Tamil Nadu Co-operative Societies Rules, 1988
143. Conditions governing publication of information respecting members or past or deceased members from whom any debt or outstanding demand due to the society by financing bank.
(1)The financing bank may, with the prior approval of the Registrar, publish the name of the member or past or deceased member of the society affiliated to it, who is in default to the said society in respect of any loan or loans taken by him for a period exceeding six months:Provided that if the outstanding debt due by any member or past or deceased member does not exceed ten thousand rupees in respect of any Primary Land Development Bank or five thousand rupees in respect of any other credit society, the name of such member or past or deceased member shall not be published:Provided further that where the list is published with reference to any particular amount due as on the particular date, the list shall contain the names of every member from whom any debt or outstanding demand is due in excess of the said amount as on the said date.(2)The publication of names of the members or past or deceased members subject to the provisions of sub-rule (1) shall be made by one or more of the following modes, namely:-(a)by affixing the list containing the information specified in sub-rule (3) in the notice board of the society or of the financing bank or financing bank's branches or in any public place or places within the area of operation of the society concerned as the financing bank may consider it necessary to give due publicity;(b)by publication through the local dailies and co-operative journals in the district approved by the Government.(3)Every publication under section 145 shall contain the following informations, namely:-(a)The name of the society to which the debt is due;(b)particulars of the member, or the past or deceased member from whom the debt is due, namely:-Members' number and name, address, profession or occupation, office held in the society or in any other society, if any, the extent of land owned or cultivated and the annual income from the profession or occupation as furnished in the loan application; and(c)Particulars of the amount, amount due to the society, namely:-Loan number, loan amount, amount due, date from which it is due and arbitration claim anti execution petitions filed, if any. (4) No member or past or deceased member whose name is published under this rule shall be required to meet any expenses towards the cost of such publication:Provided that a financing bank may require the society concerned to pay the cost of publication wholly or partly as may be determined by it.
