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[Cites 0, Cited by 2] [Section 75(4)] [Section 75] [Entire Act]

State of Tamilnadu - Subsection

Section 75(4)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)The registered society under which an employee borne on a common cadre of service is employed, may request the competent authority to take disciplinary action on, or action on, or to transfer, such employee, and if the competent authority fails to take action within a period of thirty days from the date of such request, the registered society may report the matter to the Registrar for taking such action as he may deem necessary.