Section 75(6) in The Tamil Nadu Co-Operative Societies Act, 1983
(6)(a)Any employee borne on a common cadre of service, aggrieved by an order relating to censure or stoppage of increment, passed by a registered society, may appeal to the competent authority.(b)An appeal under this sub-section shall be made within sixty days from the date of the order appealed against and the competent authority shall follow such procedure as may be prescribed for the disposal of the appeal:Provided that, in disposing of an appeal under this sub-section, the competent authority shall give a reasonable opportunity of being heard to the parties concerned:Provided further that the competent authority may pass such interlocutory order pending the decision on the appeal as the competent authority may deem fit:Provided also that the competent authority may award costs in any proceedings under this sub-section to be paid either out of the funds of the registered society or by such party to the appeal, as the competent authority may deem fit.
