Section 33(14)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 2] [Section 33(14)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(14)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)The managing director [or the chief executive officer] [Inserted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] in consultation with the President [or the chairperson] [Inserted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] or in his absence the Vice-President [or the vice-chairperson] [Inserted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] of the board or where there is no managing director [or the chief executive officer] [Inserted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.], the President [or the chairperson] [Inserted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] of such board, may, at any time, call a special meeting of the board and shall call such a meeting within fifteen days of a requisition in that behalf from -

(i)not less than one third of the members of the board; or

(ii)the board of the financing bank to which such registered society is indebted; or

(iiii)any other registered society of such c lass as may be prescribed for the purpose; or

(iv)the Registrar, for which a notice of three clear days shall be given to the members of the board.

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State of Tamilnadu - Subsection

Section 33(14)(a) in The Tamil Nadu Co-Operative Societies Act, 1983