Section 17(5) in Tamil Nadu Co-operative Societies Rules, 1988
(5)Upon the issue of the order under sub-section (1) of section 14, the board of each of the societies ordered to be amalgamated shall deliver possession of the books, accounts, documents, securities, cash and other properties in their possession to the board of the amalgamated society nominated under sub-rule (4) or under clause (b) of sub-section (1) of section 33.
