Section 36(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)Wherein the course of an audit under section 80 or an inquiry under section 81 or an inspection or investigation under section 82 or inspection of books under section 83, it appears that a person who is, or was, a member of a board has misappropriated or fraudulently retained any money or other property or been guilty of breach of trust in relation to the society [x x x] [The expression 'or of any corrupt practice us defined in section 162' was omitted by section 4 of the Tamil Nadu Co-operative Societies (Second Amendment) Act, 2004 (Tamil Nadu Act 18 of 2004).] or of gross or persistent negligence in connection with the conduct and management of, or of gross mismanagement of the affairs of the society, the Registrar may, without prejudice to any other action that may be taken against such member by order in writing, disqualify him permanently from holding in future any office in any registered society. The Registrar shall, if such person holds office of member of the board, also by the same order remove him from that office.
