Section 4(1) in Tamil Nadu Agricultural Service Co-Operative Societies (Appointment of Special Officers) Act, 1986
(1)(a)Notwithstanding anything contained in the Co-operative Societies Act, or in any other law for the time being in force, or in any decree or order of any Court, tribunal or other authority, on and from the 28th September 1985, the Registrar shall appoint Special Officers to manage the affairs of the agricultural service co-operative societies referred to in section 3.(b)Notwithstanding anything contained in this Act, any Special Officer appointed under sub-section (1) of section 72 of the Co-operative Societies Act to manage the affairs of an agricultural service co-operative society and holding office as such on the 28th September 1985 shall be deemed to be the Special Officer appointed under clause (a) in respect of that society.(c)Nothing in this sub-section shall prevent the appointment of the same person as Special Officer for two or more agricultural service co-operative societies.
