Section 146(7) in Tamil Nadu Co-operative Societies Rules, 1988
(7)[(a) Subject to the provisions in sections 73 to 77 and these Rules, the Managing Director or the Chief Executive Officer shall be the authority competent-(i)to make appointments of the members of the establishment other than paid officers in accordance with the strength of each category and scales of pay prescribed in the special by-law covering the service conditions of the employees of the society concerned;(ii)to transfer all the members of the establishment;(iii)to grant leave of all kinds to all the members of the establishment;(iv)to award any punishment on any member of the establishment as specified in the rules.(b)Appeals against the orders under sub-clause (iv) of clause (a) above shall lie to such authority as prescribed in the special by-law covering the service conditions of the employees of the society concerned.]
