Section 76(1)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 4] [Section 76(1)] [Section 76] [Entire Act]

State of Tamilnadu - Subsection

Section 76(1)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)in the course of an audit under section 80 or an inquiry under section 81 or an inspection or investigation under section 82, or inspection of books under section 83, it is brought to the notice of the Registrar that a paid officer or servant of a registered society whether or not he is borne on a common cadre of service has committed or has been otherwise responsible for misappropriation, breach of trust or other offences in relation to any registered society and if, in the opinion of the Registrar, there is a prima facie evidence against such paid officer or servant and the suspension of such paid officer or servant is necessary in the interests of any such society, or

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State of Tamilnadu - Subsection

Section 76(1)(a) in The Tamil Nadu Co-Operative Societies Act, 1983