Section 23(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)No person shall be eligible for admission as a member of a society, if he-(a)is an applicant to be adjudicated as an insolvent or is an undischarged insolvent; or(b)has been sentenced for any offence involving moral turpitude punishable under any law with imprisonment for one year and upwards, such sentence not having been annulled and a period of one year has not elapsed from the date of the expiration of the sentence; or(c)is a paid officer or servant of the society or of its financing bank or of any registered society for which it is the financing bank; or(d)has been expelled from membership under this Act and a period of three years has not elapsed from the date of such expulsion; or(e)is engaged directly or indirectly in a business or industry or activity similar to that of the registered society or inconsistent with, or prejudicial to the work of the registered society; or(f)has resigned from the membership of the registered society and a period of one year has not elapsed from the date of such resignation; or(g)is already a member of a registered society of the same class except as otherwise prescribed; or(h)[ does not possess the qualification with reference to the principal object of the society, prescribed in the rules or the by-laws.] [Clause (h) was inserted by section 2 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1992 (Tamil Nadu Act 19 of 1992).]
