Section 36(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Every application for redress shall be made by a member to the Registrar within thirty days from the date of receipt of the communication of the decision of the board of a society refusing any sendee and where the decision of the board of a society on his application for services has not been communicated to him within the period specified in sub-rule (1), within thirty days from the date of expiry of such period.
