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[Cites 0, Cited by 0] [Section 136D(20)] [Section 136D] [Entire Act]

State of Tamilnadu - Subsection

Section 136D(20)(c) in The Tamil Nadu Co-Operative Societies Act, 1983

(c)If in the opinion of the Reserve Bank or National Bank, the Chief Executive Officer of the State Apex Co-operative Bank or a Central Co-operative Bank, does not fulfil eligibility criteria specified by the Reserve Bank, the Registrar shall ensure removal of Chief Executive Officer within one month of being so advised by the Reserve Bank or the National Bank.