Section 63 in The Tamil Nadu Co-Operative Societies Act, 1983
63. Agreement by Government and apex society.
- Subject to the foregoing provisions of this Chapter-(a)the Government may enter into an agreement with an apex society setting out the terms and conditions on which they shall provide moneys to the apex society for the purpose specified in sub-section (2) of section 54;(b)an apex society may, with the previous approval of the Government, enter into an agreement with a central society, setting out the terms and conditions on which it shall provide moneys to that society from the Principal State Partnership Fund for the purpose specified in clause (b) of sub-section (2) of section 54.
