Section 26(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)[ Where a registered society has invested any part of its funds in the shares of, or is a member of, another registered society (which latter society hereinafter in this sub-section referred to as such other society)-(a)in the case of a registered society of the same class or category, of such other society, the President of the first mentioned society, and(b)in the case of any other registered society, one of the members of the board of that society not disqualified for such election under the Rules or the bye-laws of such other society elected from among themselves in such manner as may be prescribed, shall be the delegate of such registered society entitled to vote in the affairs of such other society.](2-A) Where the Government are, or an v body of persons referred to in item (iv) of clause (a) of sub-section (1) of section 21 is, a member of any registered society, the Government or, as the case may be, that body of persons may appoint a person to represent them or it on the general body or in a meeting thereof and to vote in the affairs of such society.
