Section 60 in Tamil Nadu Co-operative Societies Rules, 1988
60. Resignation from membership of the board.
(1)A member of the board may resign his membership of the board by sending his resignation to the board and such resignation shall be placed before the next meeting of the board by the Chief Executive or the President of the society, where there is no Chief Executive.(2)The board shall decide whether or not to accept the resignation of the member of the board and the decision of the board shall be communicated by the Chief Executive or the President, as the case may be, to the concerned member within seven days of the decision of the board, but not later than sixty days from the date of receipt of the resignation letter in the office of the society.(3)Where the decision of the board is not communicated to the concerned member within the said period of sixty days, it shall be deemed that the board has accepted the resignation on the sixtieth day from the date of receipt of the resignation letter in the office of the society.
