Section 21(3) in The Tamil Nadu Co-Operative Societies Act, 1983
(3)No member of a registered society shall exercise the rights of a member unless and until he has made such payment to the society in respect of membership or acquired such interest in the society as may be specified in the Rules or the bye-laws within such time as may be prescribed:Provided that no member in respect of whom a proceeding under clause (ii) of sub-section (2) is pending shall be eligible to exercise the rights as a member till the termination of such proceeding.
