Section 90(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)[ (a) The research and development fund shall be administered by a Committee consisting of the following persons, namely:-.(i)the Registrar of Co-operative Societies, [Chennai] ex-officio, shall be the President of the committee;(ii)the President of the Tamil Nadu Co-operative Union, Chennai shall be the Vice-President of the committee;(iii)every functional Registrar, namely, every Head of the Department exercising the powers of the Registrar under the Act or these rules;(iv)the President of the Tamil Nadu State Co-operative Bank, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).];(v)the Presidents of four Apex societies, other than the Tamil Nadu State Co-operative Bank and the Tamil Nadu Co-operative Union, nominated by the Government in rotation.(b)The Managing Director, the Tamil Nadu Co-operative Union, shall be the ex-officio Secretary of the committee, without a seat on the committee;(c)the term of office of the members of the committee shall be three years;(d)the quorum for the meeting of the committee shall be seven;(e)the Committee shall meet at least once in every three months for which a notice of not less than three clear days shall be given;(f)The Tamil Nadu Co-operative Union shall maintain the research and development fund in accordance with the regulations framed by the committee with the approval of the Registrar and shall place before the committee, the particulars of the amount credited to, and the expenditure incurred from, the research and development fund during the previous quarter at its next meeting.]
