Section 180(2)(j) in The Tamil Nadu Co-Operative Societies Act, 1983
(j)prohibit a society from electing [or co-opting] [Inserted by section 6 of the Tamil Nada Cooperative Societies (Amendment) Act, 1992 (Act 19 of 1992).] or nominating a defaulting member of any society to its board or to the board of any other society and allowing him to exercise his rights of membership in the society or to represent it in another society and vote;