Section 66(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)(a)Where the bye-laws of a district co-operative supply and marketing society or co-operative wholesale stores so provide, each branch or unit of the society shall have an advisory body.(b)Where the bye-laws of a financing bank or any other society having branches or units so provide, each branch or unit of the society' shall have an advisory body.
