Section 108 in Tamil Nadu Co-operative Societies Rules, 1988
108. Issue of certificate under sub-section (1) of section 150.
(1)Every application under sub-section (1) of section 150 by a society shall be made in Form No. 37 and shall be accompanied by a challan evidencing payment of the fee specified in Schedule III.(2)Upon receipt of an application in Form No. 37, the Registrar shall issue a notice in Form No. 38 to the member concerned calling upon him to appear personally on the date specified in such notice or to make his written representation, if any, on or before the said date.(3)Every certificate issued under sub-section (1) of section 150 shall be in Form No. 39.
