Section 65 in Tamil Nadu Co-operative Societies Rules, 1988
65. [ Constitution of sub-committee. [Rule 65 was substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.]
(1)A society may in its bye-laws provide for the constitution of one or more sub-committee by its board.(2)Every sub-committee shall consist of such number of members of the board of the society, not exceeding seven, as may be specified in the bye-laws:Provided that the President or the Vice-President and the Managing Director, if any, appointed under sub-section (7) of section 33 shall be the members of every sub-committee.(3)The board may delegate any of its powers, functions, or duties to such subcommittee:Provided that the board may withdraw any of its powers, functions or duties so delegated to any sub-committee at any time without notice.]
