Section 30 in Tamil Nadu Co-operative Societies Rules, 1988
30. Membership in more than one society of certain classes of societies.
(1)Any person who is already a member of any one of the categories of societies specified below may become a member of any other category of societies so specified-(i)primary agricultural service society;(ii)primary land development bank; and(iii)urban bank.(2)Any person who is already a member of a primary agricultural service society or a primary land development bank may become a member of any one or more other societies of any one such category or both such categories, if such person owns or cultivates lands within the area of operations of the respective societies;Provided' that the total outstanding by way of borrowing from all such societies shall not exceed the individual maximum borrowing power either on the security of immovable property mortgaged or on personal surely.(3)Any person who is a member of an agricultural producers marketing society may become a member of any one or more other agricultural producers marketing societies if such person owns or cultivates lands within the area of operations of the respective societies.(4)Any person who is already a member of a consumer society may be admitted as a member of another consumer society:Provided that no person who is already a member of an employees' co-operative stores shall be admitted as a member of another employees' co-operative stores.(5)Every person seeking admission in another society of the same class or category as specified in sub-rule (2), (3) or (4) shall, in his application for admission, disclose his membership in such other society or societies.
