Section 32(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)[(i) Any person desiring to borrow for the purpose of self-employment including starting or running any small scale or cottage industry or for any other purpose as may be permitted by the National Bank for Agriculture and Rural Development or the Registrar, from time to lime; or(ii)any person borrowing on the security of gold jewels, silverware, 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 facilities; or(iv)any person desiring to discount any bill, cheque or other instruments; or(v)any paid officer or servant of the bank or of any society for which it is the financing bank for the purpose specified in sub-clause (ii) with the prior approval of the Registrar, may be admitted as an associate member in a financing bank.]
