Section 33(14) in The Tamil Nadu Co-Operative Societies Act, 1983
(14)(a)The managing director [or the chief executive officer] [Inserted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] in consultation with the President [or the chairperson] [Inserted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] or in his absence the Vice-President [or the vice-chairperson] [Inserted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] of the board or where there is no managing director [or the chief executive officer] [Inserted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.], the President [or the chairperson] [Inserted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] of such board, may, at any time, call a special meeting of the board and shall call such a meeting within fifteen days of a requisition in that behalf from -(i)not less than one third of the members of the board; or(ii)the board of the financing bank to which such registered society is indebted; or(iiii)any other registered society of such c lass as may be prescribed for the purpose; or(iv)the Registrar, for which a notice of three clear days shall be given to the members of the board.(b)The requisition referred to in clause (a) shall be in writing and shall specify the subjects that shall be placed for consideration at such requisitioned meeting.
