Section 89 in Tamil Nadu Co-operative Societies Rules, 1988
89. Use of telephones.
(1)No fresh telephone or additional telephone or extension to an existing telephone shall be installed unless it is required in connection with the business of the society and in the case of telephone connection to the residence of the President or any other officer, the general meeting accords its prior approval for such installation:Provided that the board shall, before making such installation, examine and satisfy itself that the installation and maintenance of such telephone does not affect adversely the financial condition of the society.(2)There shall be no subscriber trunk dialling facility in any telephone other than telephone intended for the use of the chief executive in the office. The telephone with subscriber trunk dialling facility shall be kept under lock and key and a register shall be maintained for subscriber trunk dialling calls made.(3)Every telephone in the office or any branch or unit of the society shall be placed in charge of an employee of the society nominated for this purpose.(4)The employee in-charge of a telephone, and in the case of residential telephone, the officer concerned, shall maintain a trunk call register with the date, time, duration, station, telephone number and person contacted, the purpose thereof duly attested by the concerned employee or officer making the call. In the case of residential telephones, the officer concerned shall furnish to the office of the societies a monthly extract of the trunk call register, before the tenth of the succeeding month.(5)Where any private trunk call is made for special reasons, the charge therefor shall be remitted by such employee or officer concerned within a period of fifteen days from the date of making such trunk call.(6)[ In the case of residential telephones, the board may allow free calls, in addition to the free calls allowed by the Telephone Department, which shall be subject to such maximum limit as the Registrar may specify in respect of any society or any class or category of societies, from time to time. For calls made in excess of the limit as specified by the Registrar, two-thirds of tire charges shall be remitted by the officer concerned within a period of fifteen days from the date of receipt of the telephone bill.] [Sub-rule (6) was substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.](7)The telephone charges for each telephone and the trunk call charges, if any, shall be reviewed every month or before settling the telephone bill and such review shall be placed before the board at least once in a quarter.
