Section 23 in Tamil Nadu Co-operative Societies Rules, 1988
23. Power of Registrar to freeze credit or any other assistance.
- Where the Registrar is satisfied that any society has not maintained the accounts, books and records required to be maintained by it under rule 20 or prevented in any manner the officer deputed or employee of the financing bank or federal society authorised by the Registrar under sub-rule (1) of rule 22 to write up the accounts, books and records, the Registrar may, without prejudice to any other action that may be taken under the Act and these rules, freeze such credit or other assistance as the Registrar may deem fit:Provided that no order shall be passed by the Registrar under this rule without giving an opportunity to the society to make its representation.
