Section 55(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)Every representative shall, notwithstanding the expiration of-(a) his term of office as a member of the board which he represents, or as the case may be,(b) his term of office as a delegate of the affiliated society to the other society, the board of which other society he is represented, continue to be the representative until his successor is represented, so however his term of office as a representative does not exceed five years :Provided that a representative shall cease to be as such where,-(a)an administrator is appointed under section 88 or 89 to the society, which he represents; or(b)a liquidator is appointed under section 138 to the society which he represents.]
