Section 165 in Tamil Nadu Co-operative Societies Rules, 1988
165. Procedure regarding action under section 123 by the board of the State Agriculture and Rural Development Bank or the Trustee.
(1)Before taking action under section 123, the Board of the State Agriculture and Rural Development Bank or the Trustee, as the case may be, shall direct the board of a Primary Agriculture and Rural Development Bank to take action for the recovery of moneys due and to report compliance within fifteen days from the date of receipt of such direction.(2)On the expiry of the period specified in sub-rule (1) and on consideration of the reply, if any, received from the board of the Primary Agriculture and Rural Development Bank, the board of the Stale Agriculture and Rural Development Bank or the Trustee, as the case may be, is of the opinion that the board of the Primary Agriculture and Rural Development Bank has neglected or failed to take action, the board of the State Agriculture and Rural Development Bank itself or the Trustee himself may proceed to take action under section 123.
