Section 77(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)Where a paid officer or servant of a registered society has been found guilty of or convicted by a competent Court for an offence involving moral turpitude, the Registrar may, if in his opinion that the removal of such paid officer or servant is necessary in the public interest or in the interests of such society, after giving such officer or servant, and if such officer or servant is borne on a common cadre of service, the competent authority constituted under sub-section (3) of section 75 and in other cases, such registered society, an opportunity of making his or its representations, direct the competent authority or such registered society, as the case may be, to remove or cause to be removed such officer or servant from the service of such society.
