Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 24 in Tamil Nadu Co-operative Societies Rules, 1988

24. Manner of certifying copies of entries in books, documents, etc.

(1)For the purposes of sub-section (1) of section 47 or section 133, a copay of any entry in a book of a society or of any document or any entry in such document shall be certified-
(a)by the chief executive, or the President of the society, if there is no Chief Executive and by not less than two members of the board;or
(b)where an administrator has been appointed under sub-section (12) of section 33, by such administrator; or
(c)where a Special Officer has been appointed under section 88 or section 89, by such Special Officer; or
(d)where a Liquidator has been appointed under sub-section (1) of section 138, by such Liquidator.
(2)Every certified copy shall be in the following form duly signed by the officers, if any, who have prepared and checked the same and by the certifying authority specified in sub-rule (1) and bear the seal of the society:-
Prepared by me with reference to the original. Checked by me with the original and found to becorrect. Certified that the above is a true copy of entryor entries in the document obtained and kept by .... the society.
Signature of the preparing officer Signature of the Checking officer Signature of the Certifying Authority
(3)The rates of charges to be levied for the supply of certified copies shall, subject to a minimum of two rupees, be-
(i) for every one hundred and seventy-five words orfraction thereof written or typed matter. Seventy paise; and
(ii) where copies are supplied in printed forms. Twenty-five paise per form plus the chargescalculated at the rate specified in item (i) in respect of thewritten or typed matter:
Provided that the board may, subject to the minimum of two rupees, fix any rate not exceeding the rates specified above.