Section 69(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)[ Any amount recovered by an employer or officer disbursing salary or wages from an employee by deducting from his salary or wages in pursuance of a requisition received from any society or societies, as the case maybe, shall be remitted by such employer or officer, as the case maybe, to the society or societies concerned as soon as possible and in any case within a period of fourteen days from the date on which the deduction is made.] [Inserted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.]
