Section 88(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)Where [an administrator] [Substituted for 'a Special Officer' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 23.2.2013.] is appointed, the Registrar may appoint an advisory board consisting of not more than five persons from among the members of that society who are not disqualified for being elected or nominated to the board of that society to advise the [administrator] [Substituted for 'Special Officer' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 23.2.2013.] in such matters as may be specified by him. The Registrar, may at any time, withdraw any person or persons so appointed under this sub-section and fill up the vacancy or vacancies by fresh appointment.
