Section 111(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)When a person summoned to give evidence is on account of sickness, infirmity or any other reason unable to attend before the officer issuing the summons, such officer may, of his own motion, or on application of such person, dispense with his appearance and examine him or cause to be examined by a person specially deputed by him for the purpose at his place of residence or business.
