Section 90(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)If any dispute touching the constitution of the board or the management or the business of a registered society (other than a dispute regarding disciplinary action taken by the competent authority constituted under subsection (3) of section 75 or the Registrar or the society or its board against a paid servant of the society) arises- -(a)among members, past members and persons claiming through members, past members and deceased members, or(b)between a member, past member or person claiming through a member, past member or deceased member and the society, its board or any officer, agent or servant of the society, or(c)between the society or its board and any past board, any officer, agent or servant, or any past officer, past agent or past servant, or the nominee, heirs or legal representatives of any deceased officer, deceased agent, or deceased servant of the society, or(d)between the society and any other registered society, such dispute shall be referred to the Registrar for decision.Explanation. - For the purposes of this sect ion, a dispute shall include -(i)a claim by a registered society for any debt or demand due to it from a member, past member or the nominee, heir or legal representative of a deceased member whether such debt or demand be admitted or not;(ii)a claim by a registered society against a member, past member or the nominee, heir or legal representative of a deceased member for the delivery of possession to the society of land or other immovable property resumed by it for breach of the conditions to assignment or allotment of such land or other immovable property; and(iii)a decision by the board under sub-section (3) of section 34:Provided that no dispute relating to, or in connection with, any election shall be referred under this sub-section till the date of the declaration of the result of such election.
