Section 104(7) in Tamil Nadu Co-operative Societies Rules, 1988
(7)The Registrar shall communicate the result of the inquiry or inspection or investigation, in brief, without going into details and without disclosing matters of confidential nature within a period of three months from the date of receipt of the report-(a)in the case of inquiry, to-(i)the Government or to any officer appointed by the Government, where the Government have subscribed to the share capital of the society;(ii)the financing bank to which the society is affiliated;(iii)to the society concerned;(iv)to the District Collector in case the inquiry is ordered at his request;(v)to the federal society concerned;(b)in the case of inspection or investigation, to-(i)the society concerned;(ii)the financing bank to which the society is affiliated;(iii)the federal society concerned; and(iv)to the creditor concerned where the inspection or investigation is made on the application of the creditor.
