Section 25(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)Where any society fails to submit any statement or return specified in sub-rule (1), (2) or (3) within the time specified therein, the Registrar may depute an officer of the Government or authorise an employee of the financing bank or federal society concerned to prepare the necessary statement or return and the Registrar may determine, with reference to the time involved in the work and the emoluments of the officer deputed or of the employee of the financing bank or the federal society authorised to do it, the charges which the society concerned shall pay to the Government or the financing bank or the federal society concerned, as the case may be.
