Section 88(4) in The Tamil Nadu Co-Operative Societies Act, 1983
(4)The Registrar may fix the remuneration payable to the [administrator] [Substituted for 'Special Officer' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, 23.2.2013.] appointed under sub-section (1). The amount of remuneration so fixed and such other expenditure incidental to the management of the society during the period of supersession as may be approved by the Registrar shall be payable from the funds of the society.
