Section 27(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)Every individual seeking admission as a member of any society under clause (i) of sub-section (2) of section 21 shall, along with the application for admission, pay the value of at least one share or the first instalment of the share, where share capital is payable in instalments and also the entrance fees. Such payment may be made either by sending the required amount by money order or postal order sent by registered post with acknowledgement due or by making direct remittance into the society or by any other mode approved for the purpose by the society or the Registrar.
