Section 17(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)Where the bye-laws of an amalgamated society do not provide for nomination of all the members of the board, the Registrar may nominate the board including the president and vice-president to conduct its affairs fora period not exceeding three months from the date of its registration and the board so nominated shall exercise all the powers conferred and discharge all the duties imposed on the board under the bye-laws of such amalgamated society.
