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State of Tamilnadu - Section

Section 36 in Tamil Nadu Co-operative Societies Rules, 1988

36. Time limit to communicate the decision of the board and to apply for redress.

(1)The decision of the board of a society specified in column (1) of the Table below on the application made by its member under sub-section (2) of section 24, shall be communicated within the time limit specified in column (2) thereof.
Class of society Time limit
(1) (2)
(i) Agricultural producers marketing societiesand consumer societies. Fifteen days from the date of receipt of theapplication by the society.
(ii) All other classes of societies to obtainservices for which mortgage of immovable properties is notrequired. Thirty days from the date of receipt of theapplication by the society.
(iii) All other classes of societies to obtainservices for which mortgage of immovable properties is required. Sixty days from the date of receipt of theapplication by the society.
(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.