Section 74(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Notwithstanding anything contained in sub-rule (1), a society may entrust any part of its work not exceeding twenty-five per cent thereof to its members and in exceptional cases to non-members on piece rate basis or on subcontract, if such part is not capable of being executed by the society on account of the society not having any facility for execution of such part:Provided that no such entrustment of such part of the work shall be made be except with the prior approval of the board and that it shall be subject to the ratification of the general body at its next meeting.
