Section 104(5) in Tamil Nadu Co-operative Societies Rules, 1988
(5)On receipt of the application under sub-rule (4), the next higher authority shall examine and grant extension of time as considered necessary by him and eh such permission shall be communicated to the Enquiry Officer, Inspecting Officer or Investigating Officer, as the case may be, and the society, the financing bank and the federal society concerned:Provided that such extension or extensions of time granted shall not exceed six months in the aggregate in accordance with sub-section (4) of section 81 or section 82.
