Section 23(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)A member of a registered society shall cease to be a member of the society, if he-(a)applies to be adjudicated or is adjudicated as an insolvent;(b)is sentenced for any such offence as is described in clause (b) of subsection (1) [xxx] [The expression 'or is sentenced under section 162' was omitted by section 2 of the Tamil Nadu Co-operative Societies (Second Amendment) Act, 2004 (Tamil Nadu Art 18 of 2004).]:Provided that where a person ceases to be a member under this clause, he shall be restored to membership if and when the sentence is annulled on appeal or revision; or(c)becomes a paid officer or servant of the registered society or of its financing bank or of any registered society for which it is the financing bank; or(d)is expelled from membership under this Act; or(e)undertakes directly or indirectly any business or industry or activity similar to that of the registered society or inconsistent with, or prejudicial to, the work of the registered society; or(f)is also a member of a registered society of the same class except as otherwise prescribed;(g)[ does not possess the qualification, with reference to the principal object of the society, prescribed in the rules or the by-laws; or [Clause (g) substituted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.](h)has not used the services of the society up to the minimum level as specified in its by-laws; or(i)absents himself from attending three consecutive general meetings of the society:]Provided that if at the commencement of this Act, any person is a member of more than one registered society of the same class, then, at the expiry of a period of ninety days from such commencement, he shall cease to be a member of all such registered societies unless he has previously resigned his membership of all but one registered society;
