Section 143(2) in Tamil Nadu Co-operative Societies Rules, 1988
(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.
