Section 36(4) in Tamil Nadu Societies Registration Act, 1975
(4)All expenses of, and incidental or preliminary to the inquiry shall, where such inquiry is held-(a)on application, be defrayed by the applicants therefor or out of the assets of the registered society or by the members or officers of the registered society, in such proportions as the Registrar may, by order in writing, direct ; and(b)on the District Collector's or Registrar's motion, be defrayed out of the assets of the registered society, and shall be recoverable as an arrear of land revenue.
