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[Cites 0, Cited by 1] [Section 75(4)] [Section 75] [Entire Act]

State of Tamilnadu - Subsection

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

(b)If in the opinion of the Registrar, whether upon a request under clause (a) or otherwise, it is necessary or expedient in the interest of any registered society, to take disciplinary action on, or to transfer from any registered society, an employee borne on a common cadre of service, the Registrar may direct the competent authority to take disciplinary action on, or to transfer such employee; and where the competent authority fails so to do, the Registrar may himself take disciplinary action on, or order the transfer of, such employee from the registered society concerned.