Section 57 in Tamil Nadu Co-operative Societies Rules, 1988
57. Exercising powers and performing functions of the President in certain circumstances.
(1)When the office of the President is vacant, the Vice-President shall exercise all the powers and perform all the functions of the President, until the election of a successor to the office of the President.(2)If the President is continuously absent from the area of operations of the society or otherwise unable to exercise his powers or perform his functions for any other reason for more than ten days, it shall be open to the board to authorise the Vice-President to exercise the powers and perform the functions of the President during such absence or inability.(3)When the offices of both the President and the Vice-President are vacant, or if both the President and Vice-President are continuously absent from the area of operations of the society or unable to exercise the powers or perform the functions of the President for more than ten days, it shall be open to the board to authorise any member of the board to exercise the powers and perform the functions of the President during such vacancy, absence or inability:Provided that no member so authorised shall exercise the powers and perform the functions of the President for a period exceeding three months without the specific approval of the Registrar.
