Section 89(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)[ In the case of residential telephones, the board may allow free calls, in addition to the free calls allowed by the Telephone Department, which shall be subject to such maximum limit as the Registrar may specify in respect of any society or any class or category of societies, from time to time. For calls made in excess of the limit as specified by the Registrar, two-thirds of tire charges shall be remitted by the officer concerned within a period of fifteen days from the date of receipt of the telephone bill.] [Sub-rule (6) was substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.]
