Section 182 in Tamil Nadu Co-operative Societies Rules, 1988
182. Admission of associate member.
(1)The following categories of persons may be admitted as associate members in a sugar mill:-(a)Any person interested in the property being mortgaged, by a member in favour of the sugar mill for the purpose of joining in the execution of the mortgage deed or any other document by such member;(b)Any person deciding to avail of any service other than credit rendered by the sugar mill;(c)Any transfer, commission agent or merchant engaged in business, in commodities dealt with by the sugar mill and having dealings with the sugar mill;(d)Any paid officer or servant of the sugar mill or of its financing Bank desiring to avail of the services of the sugar mill with the prior approval of the Registrar.(2)An associate member shall not be required to contribute to the share capital of the sugar mill, but shall pay such admission fee as may be specified in the bye-laws which shall not in any case exceed five rupees. The admission fee shall not be refunded.(3)An associate member of a sugar mill shall not be eligible for any patronage, rebate, bonus or dividend.(4)An associate member of a sugar mill shall, irrespective of the liability of the sugar mill, be liable to contribute to the assets of the sugar mill on its being wound up only to the extent of any dues which he may be owing to the sugar mill singly or jointly with any other debtor.(5)No associate member of any society shall be refused admission as a member of any sugar mill only for the reason that he is an associate member of any other society.
