Section 4 in Tamil Nadu Agricultural Service Co-Operative Societies (Appointment of Special Officers) Act, 1986
4. Appointment of Special Officers.
(1)(a)Notwithstanding anything contained in the Co-operative Societies Act, or in any other law for the time being in force, or in any decree or order of any Court, tribunal or other authority, on and from the 28th September 1985, the Registrar shall appoint Special Officers to manage the affairs of the agricultural service co-operative societies referred to in section 3.(b)Notwithstanding anything contained in this Act, any Special Officer appointed under sub-section (1) of section 72 of the Co-operative Societies Act to manage the affairs of an agricultural service co-operative society and holding office as such on the 28th September 1985 shall be deemed to be the Special Officer appointed under clause (a) in respect of that society.(c)Nothing in this sub-section shall prevent the appointment of the same person as Special Officer for two or more agricultural service co-operative societies.(2)Each Special Officer appointed or deemed to be appointed under sub-section (1) shall hold office upto and inclusive of the 9th day of October, 1990:Provided that if any vacancy arises in the office of the Special Officer, the vacancy shall be filled up by the Registrar and the person appointed in the vacancy shall hold office for the remainder of the said period.(3)The Special Officer appointed or deemed to be appointed under sub-section (1) shall, subject to the control of the Registrar and to such directions as he may, from time to time, give, have power to exercise all or any of the functions of the committee or the board, as the case may be, of any officer of the agricultural service co-operative society and to take such action as may be required in the interest of such co-operative society.(4)The Government may fix the remuneration payable to the Special Officer appointed under sub-section (1) and the amount of remuneration so fixed and such other expenditure incidental to the management of the agricultural service co-operative society as may be approved by the Registrar, shall, subject to such directions as the Government may give in this regard, be payable from the funds of such co-operative society.(5)The Special Officer appointed or deemed to be appointed under sub-section (1) shall arrange for the constitution of a new committee or board, as the ease may be, in accordance with the provisions of the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983) and the rules made thereunder and the by-laws of such agricultural service co-operative society, so that the new committee of board, as the case may be, may be constituted and the members thereof come into office at the expiry of the period of appointment of the Special Officer.
