Section 88(3) in The Tamil Nadu Co-Operative Societies Act, 1983
(3)The [administrator] [Substituted for 'Special Officer' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 23.2.2013.] appointed under sub-section (1) shall, subject to the control of the Registrar and to such directions as he may, from time to time, give, have powers to exercise all or any of the functions of the board or of any officer of the society and to take such action as may be required in the interest of the society.
