Section 4(3) in Tamil Nadu Agricultural Service Co-Operative Societies (Appointment of Special Officers) Act, 1986
(3)The Special Officer appointed or deemed to be appointed under sub-section (1) shall, subject to the control of the Registrar and to such directions as he may, from time to time, give, have power to exercise all or any of the functions of the committee or the board, as the case may be, of any officer of the agricultural service co-operative society and to take such action as may be required in the interest of such co-operative society.
