Section 32(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)(i)Any person interested in the property being mortgaged by a member in favour of the society for the purpose of joining in the execution of the mortgage deed or any other document by such member; or(ii)any person borrowing on the security of gold jewels, silverwares, fixed deposit receipts, life insurance policies, warehouse receipts or securities specified in section 20 of the Indian Trusts Act, 1882 (Central Act II of 1882); or(iii)any depositor seeking cash credit or overdraft facility; or(iv)any person desiring to discount any bill, cheque or other instruments; or(v)any person desiring to avail of any service other than credit rendered by the society; or(vi)any paid officer or servant of the society or of its financing bank for any of the purposes specified in sub-clauses (i), (ii) and (v) provided that the prior approval of the Registrar is obtained for the purposes specified in sub-clauses (i), (ii) and (v), may be admitted as an associate member in any credit society other than a financing bank.
