Section 104(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)Where an inquiry or inspection or investigation under section 81 or section 82 is not or could not be completed within the period of three months from the date of ordering the inquiry or inspection or investigation, the person holding the inquiry or conducting the inspection or investigation (hereinafter called the Enquiry Officer, or the Inspecting Officer or the Investigating Officer) shall make an application to his next higher authority requesting extension of time detailing the action taken to complete the inquiry or inspection or investigation within the specified time, the reasons for non-completion within that time, the further steps taken or proposed to be taken for the completion of the inquiry or inspection or investigation and the period within which it will be completed. An application for further extension of time shall state also the reason for non-completion within the extension of time already granted.
