Section 17(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)The Registrar shall, before the expiry of the term of office of the board nominated under sub-rule (4), arrange for the constitution of a board in accordance with the provisions of the Act, these rules and the bye-laws of the amalgamated society and as soon as such a board is constituted, such nominated board shall, irrespective of the period for which it was nominated, cease to function and it shall hand over the management of the society to the board so constituted.
