Section 136D(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)A short-term co-operative credit structure society shall have autonomy in all financial and internal administrative matters including the following areas:-(i)interest rates on deposits and loans in conformity with the guidelines issued by the Reserve Bank;(ii)borrowing and investments;(iii)loan policies and decisions on individual loan;(iv)personnel policy, staffing, recruitment, posting and remuneration to staff; and(v)internal control systems, appointment of auditors and remuneration for the and it.
