Section 2(9) in The Tamil Nadu Co-Operative Societies Act, 1983
(9)"central society" means a registered society whose area of operation is confined to a part of the State of Tamil Nadu and which has as its principal object, the promotion of the principal objects of, and the provisions of facilities for the operations of, other registered societies affiliated to it and classified as a central society by the Registrar and includes [any registered society notified by the Government as a central society] [The amendments made by section 2 of the Tamil Nadu Co operative Societies (Amendment) Act, 1989 (Tamil Nadu Act 36 of 1989) and deemed to have come into force on the 3rd July 1989.].Procedure. - See ride 13 of the Tamil Nadu Co-operatives Rules, 1988.Explanation. - For the purpose of notifying any registered society as a central society under [xxx] [The expression 'sub-clause (b) of' were omitted by Tamil Nadu Co-operative Societies (Amendment) Act, 1989 (Tamil Nadu Act 36 of 1989) and deemed to have come into force on the 3rd July 1989.] this clause, the Government shall have regard to such volume of transactions and such number of members and such other factors as may be prescribed.
