Section 181 in Tamil Nadu Co-operative Societies Rules, 1988
181. Restriction on the continuance of certain members.
(1)Subject to the provisions contained in the proviso to clause (b) of rule 178, every sugar mill having individual members not qualified for admission as a member with reference to the principal object of the sugar mill on the date of commencement of these Rules shall, in a phased manner and within a period of three years thereof, issue notice to each such member requiring him to receive his share, in or interest on, the capital of the sugar mill and other moneys due to him within thirty days from the date of receipt of such notice.(2)If the individual concerned fails to receive his share in, or interest, on the capital and other moneys due to him within thirty days from the date of receipt of the notice under sub-rule (1), the amount representing the share in, or interest on, the capital and other moneys due to such individual shall, forthwith, be credited to a suspense account.
