Section 73(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)[ (a) No society shall entrust its printing work to any printing press other than a co-operative printing press except in the following manner, namely:-(i)When the co-operative printing press has expressed, in writing, its inability to undertake the printing work or where such co-operative printing press does not send any reply within fifteen days from the date of receipt of the reference from the society, the society may entrust its printing work to a printers' service industrial co-operative society, if there is any such society in the headquarters of the society.(ii)Where there is no such printers' service industrial co-operative society in the headquarters of the society or when such printers' service industrial cooperative society has also expressed, in writing, its inability to under take the printing work or where such printers' service industrial co-operative society does not send any reply within fifteen days from the date of receipt of the reference from the society, the society may entrust its printing work to any printing press.](b)Where the society has to entrust its printing work to a printing press other than a co-operative printing press or a printers' service industrial co-operative society, such entrustment shall be made only after calling for quotations or tender:Provided that nothing contained in this sub-rule shall apply to any single job, the cost of execution of which does not exceed two hundred and fifty rupees in the case of a primary society and five hundred rupees in the case of other societies.Explanation. - For the purpose of this sub-rule, "co-operative printing press" shall not include co-operative service society for private printers.
