Section 61(8) in Tamil Nadu Co-operative Societies Rules, 1988
(8)If the resolution is not carried by such a majority referred to in sub-rule(6) or if the meeting cannot be held for want of the quorum referred to in sub-rule(5), no requisition for bringing any subsequent notice expressing want of confidence in the same elected member of the board shall be received until after the expiry of six months from the date of the meeting.
