Section 146(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)It shall be the duty of the [Managing Director or the Chief Executive Officer] [Substituted for 'Managing Director' by SRO A-1(a)/ 2.013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31,1.2013, w.e.f. 31.1.2013.] the business of the society in accordance with the Act, these rules, the bye-laws and the regulations, if any, framed by the board and approved by the Registrar.
