Section 34(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)No person shall be eligible for being elected or nominated as a member of a board of any registered society if he -(a)is such near relation, as may be prescribed, of a paid employee of such registered society; or(b)(i)is in default to such registered society or any other registered society, in respect of any loan or advance taken by him or dues under credit purchases made by him for a period exceeding three months; or(ii)is a representative of a registered society which is in default to the financing bank or to any other registered society, in respect of any sum due by the registered society for a continuous period of one year:Provided that the disqualification in sub-clause (ii) shall operate only when the default of the registered society exceeds thirty per cent of the sum due by that registered society; or(iii)is a person against whom any decree, decision, award, order or certificate referred to in section 143 has been obtained; or a representative of the registered society against which such decree, decision, award, order or certificate has been obtained; or(iv)is a person against whom proceedings have been initiated under sections 118, 119,120 or 144 for the recovery of any debt; or(c)(i)is employed as legal practitioner on behalf of the registered society or against it or on behalf of or against any other registered society which is a member of the first-mentioned registered society; or(ii)was employed in any co-operative society or was working as Government servant engaged in administration or audit of co-operative societies and a period of two years has not elapsed from the date of his ceasing to be such employee or Government servant; or(d)is an associate member; or(e)is a minor or of unsound mind; or(f)(i)has been sentenced for any offence under this Act [x x x] [The words 'other than an offence under section 162' were omitted by section 3oftheTamil Nadu Co-Operative Societies (Second Amendment) Act, 2004 Tamil Nadu Act 18 of 2004).], such sentence not having been annulled and a period of three years has not elapsed from the date of the expiration of the sentence; or(ii)has been sentenced for any offence involving moral turpitude punishable under any law with imprisonment for one year and upwards, such sentence not having been annulled and a period of five years has not elapsed from the date of the expiration of the sentence; or(g)[xxx] [[Clause (g) were omitted by section .5 of the Tamil Nadu Co-Operative Societies (Second Amendment) Act, 2004 (Tamil Nadu Act 18 of 2004)Before clause (g) omitted, clause (g) read as follows'(g) has been sentenced for an offence under section 162; such sentence not having been an nulled; or']](h)has been removed or disqualified from holding the office of the member of the board of the registered society or of any other registered society under section 36; or(i)does not know to read and write Tamil or English or such other language as the Government may notify in this behalf in relation to any particular area.
