Section 32(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)(a)Subject to the provisions of this Act, the Rules and the bye-laws, the ultimate authority of a registered society shall vest in the general body of its members:Provided that nothing contained in this clause shall affect the exercise by the board or any officer of a registered society of any power conferred on such board or such officer by this Act or the Rules or the bye-laws.(b)Notwithstanding anything contained in clause (a), where the area of operations of a registered society is not less than such area as may be prescribed, or where the registered society consists of not less than such number of members as may be prescribed, the registered society may provide by an amendment of its bye-laws for the constitution of a smaller body consisting of such number of the members of the registered society as may be prescribed, elected in accordance with the rules (hereinafter referred to as the representative general body to exercise all or any of the powers of the general body as may be specified in the bye-laws and any reference, by whatever form of words, in this Act to the general body or a meeting thereof shall, where a representative general body has been constituted under this clause, have effect in respect of the powers exercisable by the representative general body as if such reference were a reference to the representative general body or a meeting thereof, as the case may be:Provided that the representative general body shall not alter any provision in the bye-laws relating to its constitution or powers:Provided further that nothing in this clause shall be construed as empowering the representative general body to elect the members of the board of the registered society; and members of the board of that society shall be elected by all the members of the society in such manner as may be prescribed.(c)The exercise of any power by the representative general body shall be subject to such restrictions and conditions as may be specified in the Rules or the bye-laws.
