Section 89 in The Tamil Nadu Co-Operative Societies Act, 1983
89. Appointment of [Administrator] [Substituted for 'Special Officer' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 23.2.2013.] in certain circumstances.
- [(1) Where,-(i)the Tamil Nadu State Co-operative Societies Election Commission or any officer appointed by it under this Act or the rules made thereunder has failed to conduct elections in accordance with the provisions of this Act and the rules; or(ii)the new board constituted fails to enter, or is prevented from entering upon office on the expiration of the term of office of the earlier board;the Registrar may, of his own motion or on application of any member of the registered society and in the case of new board which has failed to enter, or prevented from entering upon office, after giving the members of the said board an opportunity of making their representations, by order appoint a Government servant or an employee of any body corporate owned or controlled by the Government (hereinafter referred to as the administrator) fora specified period, not exceeding six months, to manage the affairs of the registered society pending the constitution of a new board, or till the entering upon office by the new board, as the case may be.] [Substituted by Tamil Nadu Act No. 4 of 7013, dated 23.2.7013, w.e.f. 23.2.2013.](2)The provisions of sub-sections (2) to (5) and sub-sections (7) and (8) of section 88, so far as may be, shall apply in relation to the appointment of [an administrator] [Substituted for 'a Special Officer' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 23.2.2013.] under sub-section (1), as they apply in relation to the appointment of a special officer under sub-section (1) of the said section 88.
