Section 28 in Tamil Nadu Co-operative Societies Rules, 1988
28. Procedure for removal of an individual deemed to have been admitted as a member.
- Every order under clause (ii) of sub-section (2) of section 21 shall be passed by the Registrar within a period of ninety days from the date of information about the ineligibility of a member or from the date of receipt by him of the application, as the case may be.
