Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Tamilnadu - Subsection

Section 82(7) in Tamil Nadu Co-operative Societies Rules, 1988

(7)Honorarium shall not be pa id to such member or members of the board including the President and the Vice-President who was or were responsible for the accumulated loss at the end of the previous year, provided that this shall not apply where the accumulated loss was due to factors beyond the control of such member or members. The decision of the Registrar whether the accumulated loss was due to the factors beyond the control of the member or members or not shall be final.