Section 21(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)(i)In the case of every registered society, every individual eligible for admission as a member of any such society under the provisions of this Act, the Rules and the bye-laws of the society shall, on application made in such form and in such manner as may be prescribed, be admitted by the board [or by the general body, where there is no board] [Inserted by Tamil Nadu Act No. 37 of 2012, dated 14.11.2012, w.e.f. 3.8.2012.] as a member of the society with effect from the date of receipt of such application in the office of such society:Provided that the board [or the general body, as the case may be] [Inserted by Tamil Nadu Act No. 37 of 2012, dated 14.11.2012, w.e.f 3.8.2012.] may, for good and sufficient reasons to be recorded in the minutes of the meeting at which the application for admission is considered, refuse admission to any individual and the decision of the board shall be communicated to the individual:Provided further that if the decision of the board [or the general body, as the case may be] [Inserted by Tamil Nadu Act No. 37 of 2012, dated 14.11.2012, w.e.f. 3.8.2012.] on the application is not communicated to the individual within a period of sixty days from the date of receipt of the application in the office of the society, the individual shall be deemed to have been admitted as a member of such society, on the sixtieth day after the date of receipt of the application in the office of the society.(ii)Notwithstanding anything contained in class (i), or in any other provision of this Act, the Registrar may, either suo motu or on application at any time, by order and after recording the reasons in writing, remove any individual deemed to have been admitted as a member of the society under clause (z) from such membership if such individual is not eligible to be a member of such society under the provisions of this Act, the Rules and the bye-laws of the society:Provided that an order under this clause shall be passed within such period as may be prescribed.(iii)No order under clause (ii) shall be passed without giving a reasonable opportunity of being heard to the parties concerned.
