Section 4(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)The chief promoter may incur such expenditure as may reasonably be required for the formation of the proposed society and shall obtain vouchers for the expenses incurred by him. He shall, along with the application for registration of the proposed society, furnish the details of the moneys collected towards initial share capital and entrance fees and of the expenditure incurred by him the date of such application.
