Section 33(7) in The Tamil Nadu Co-Operative Societies Act, 1983
(7)The Government shall appoint a managing director [or chief executive officer] [Inserted by Tamil Nadu Act No. 4 of 2013. dated 23.2.2013, w.e.f. 31.1.2013.] to -(i)every apex society,(ii)every scheduled co-operative society, and(iii)such other registered societies as may be notified by the Government. The qualifications and the powers and functions of the managing director [or chief executive officer] [Inserted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] shall be such as may be prescribed:Provided that where the bye-laws of any other registered society provide for the appointment of a managing director [or chief executive officer] [Inserted by Tamil Nadu Act No. 4 of 2013. dated 23.2.2013, w.e.f. 31.1.2013.] by the Registrar, such appointment shall be made by the Registrar.
