Section 11(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)The Registrar may direct amendment of bye-laws under sub-section (1) of section 12, for the following other purposes, namely:-(a)securing proper and efficient management of the business of any society or class or category of societies;(b)securing proper implementation of co-operative production or other development programme approved or undertaken by the Government;(c)preventing the affairs of any society from being conducted in a manner detrimental to the interests of the members or the depositors or the creditors thereof.
