Section 4(5) in Tamil Nadu Agricultural Service Co-Operative Societies (Appointment of Special Officers) Act, 1986
(5)The Special Officer appointed or deemed to be appointed under sub-section (1) shall arrange for the constitution of a new committee or board, as the ease may be, in accordance with the provisions of the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983) and the rules made thereunder and the by-laws of such agricultural service co-operative society, so that the new committee of board, as the case may be, may be constituted and the members thereof come into office at the expiry of the period of appointment of the Special Officer.
