Section 33(4) in The Tamil Nadu Co-Operative Societies Act, 1983
(4)[ (a) The number of co-opted members and functional directors mentioned in sub-section (1) anti sub-section (2) shall be excluded for the purpose of counting the total number of members specified in sub-section (3);(b)Notwithstanding anything contained in this Act, the co-opted members and functional directors shall have the right to participate and vote at the meetings of the board but shall not be entitled to vote at, or contest for, any election in the registered society in their capacity as such members.][xxx] [Sub-sections (5) and (6) omitted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.]
