Section 74(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)No society shall entrust the whole or any part of its business to any of its members or to any person or body of persons whether incorporated or not:Provided that where the principal object of a society is production of articles or finished goods or processing of raw materials through or with the help of its members, such society may carry on its business through its members or entrust its business to its members in accordance with the specific provisions in its bye-laws:Provided further that in the case of a society for unemployed engineering graduate, any part of its work may be entrusted by the society to its members on sub-contract basis.
