Section 62(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)No resolution of the board passing the no confidence motion against an elected office-bearer [x x x] [Omitted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated 19th August 1989.] and removing him from the office shall be valid unless such a resolution is passed by not less than two-thirds of the members present and voting at the special meeting of the board.
