Section 61(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)As soon as such a requisition is received, the Registrar shall communicate copy of the requisition to the member of the board concerned to make his representation, if any, within such time as may be specified by him. The Registrar shall, within two months from the date of receipt of such requisition, arrange to convene a special meeting of the members of the society or of the constituency concerned for consideration of the resolution expressing no confidence in the member, for which not less than seven clear days notice shall be given. A copy or gist of the requisition and of the representation received from the member of the board concerned shall also be sent to the members along with the notice for the special meeting.
