Section 76(4) in The Tamil Nadu Co-Operative Societies Act, 1983
(4)Notwithstanding anything contained in sub-sections (2) and (3) and without prejudice to the provisions contained in section 88, if, in the opinion of the Registrar, the competent authority or any registered society, as the case may be, either wilfully disobeys or wilfully fails to comply with any direction, issued under sub-section (1) or sub-section (3), he may, by order, place or cause to be placed the paid officer or servant under suspension forthwith or extend or cause to be extended, from time to time, the period of suspension of such paid officer or servant.
