Section 34(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)A member of the board shall cease to hold his. office as such, if he-(a)becomes subject to any of the disqualifications mentioned in sub-section (1):Provided that a member of the board who ceases to hold office by reason of his having incurred the disqualification mentioned in-(i)sub-clause (i) of clause (b) of sub-section (1) shall not be eligible for re-election or re-nomination as a member of the board of the registered society of which he was a member or for election or nomination to the board of any other registered society;(ii)is employed in any co-operative society or is a Government servant engaged in the administration or audit of Co-operative societies:Provided that the disqualification in sub-clause (ii) shall not apply to a person from being elected or nominated as a member of a board of any registered society composed exclusively of such employees of the co-operative society or of such Government servants; or”.(iii)sub-clause (iii) or (iv) of the said clause (b), shall not be eligible for re-election or re-nomination as a member of that board or for election or nomination to, the board of any other registered society, for a period of three years which shall be reckoned ,-(A)in the case of the disqualification mentioned in sub-clause (i) of the said clause (b), from the date on which the dues referred to therein have been fully cleared; and(B)in the case of disqualification mentioned in sub-clause (iii) or (iv) of the said clause (b), from the date on which the dues involved in such decree, decision, award, order, certificate or application in respect of which proceedings have been initiated, have been fully discharged:Provided further that where a member of the board ceases to hold his office as such by reason of his having been sentenced for any offence under-this Act and the sentence is annulled on appeal or revision, he shall be restored to office for such portion of the period for which he was elected or nominated as may remain unexpired at the date of such restoration and any person elected or nominated to fill the vacancy in the interim shall, on such restoration, vacate office; or(b)ceases to be a member of the registered society; or(c)purchases directly or indirectly any property of another member of the registered society brought to sale for recovery of any money due from such other member to the registered society; or(d)absents himself from four consecutive meetings of the board or from all meetings of the board for a continuous period of three months, whichever is longer:Provided that the member ceasing to hold office under this clause may be restored in accordance with the procedure prescribed if such member makes an application for condonation of the absence.
