Section 75(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)Notwithstanding anything contained in this Act or the bye-laws made thereunder and subject to the Rules made by the Government in this behalf, the Government may, in the interest of the co-operative movement, constitute, from time to time, by order, in respect of-(i)scheduled co-operative societies; or(ii)primary societies affiliated to such scheduled co-operative societies; or(iii)Co-operative sugar mills, co-operative spinning mills, co-operative tea factories and such other registered societies prescribed for the purposes of sub-section (4) of section 33; or(iv)such other class or category of registered societies in which the Government have taken shares or given financial or other assistance as may be notified by the Government, one or more common cadre of service in respect of the posts of Secretaries, Assistant Secretaries, Executive Officers, Assistant Executive Officers, General Managers, Assistant General Managers, Managers, Assistant Managers, Purchase Managers, Purchase Officers, Assistant Purchase Officers, Development Officers, Chief Accountants, Chief Accounts Officers, Accounts Officers and such other class or classes of posts as may be notified by the Government. The common cadre of service under this section may be constituted either separately in respect of the said posts in any group of registered societies mentioned in item (i) or item (ii) or item (iii) or item (iv), as the case may be, or jointly for the aforesaid posts in one or more of the groups of registered societies mentioned in the said items (1), (ii), (iii) and (iv) or of two or more of the registered societies in any one of the groups mentioned in the said items.
