Section 8 in Tamil Nadu Co-operative Societies Rules, 1988
8. Period within which a society shall commence working.
- Every society registered or deemed to have been registered shall commence working within a period of three months from the date of its registration. The Registrar may, either suo motu or on application from the President of the society, extend such period if, in the opinion of the Registrar, such extension is necessary:Provided that the total period shall not exceed one year in the aggregate from the date of registration of the society.Explanation. - For the purpose of this rule, the society shall be deemed to have commenced working if,-(i)the society has held the first general meeting after its registration and admitted members or has allotted shares; and(ii)its board has held its first meeting.
