Section 66 in Tamil Nadu Co-operative Societies Rules, 1988
66. Constitution and functions of advisory body.
(1)(a)Where the bye-laws of a district co-operative supply and marketing society or co-operative wholesale stores so provide, each branch or unit of the society shall have an advisory body.(b)Where the bye-laws of a financing bank or any other society having branches or units so provide, each branch or unit of the society' shall have an advisory body.(2)(a)An advisory body shall consist of five members of the society elected from among themselves by the members of the society within the area served by the branch or unit:Provided that in the case of a financing bank or credit society, depositors of the branch or emit shall also have right to vote at or stand for election to the advisory body as may be specified in the bye-laws.(b)The election of the members of the advisory body shall be in accordance with the provisions of the bye-laws.(3)The members of the advisory body shall hold office for a period of three years. A retiring member shall be eligible for re-election.(4)No member or depositor shall be eligible to stand for election as member of the advisory body unless he was a member of the society or a depositor of that branch or unit for a period of not less than one year prior to the date of election, provided that nothing contained in this sub-rule shall apply to a branch or unit started within one year prior to the date of election.(5)The functions of the advisory body shall be,-(a)to consider the monthly progress made by the branch or unit;(b)to make casual visit to the branch or unit and suggest measures for improving the services rendered by it;(c)to consider the monthly note on the working of the branch or unit prepared and placed by the paid officers or servant of the society in-charge of the branch or unit;(d)to help the board of the society in finding suitable buildings for the branch or unit;(c)to convene and conduct meetings of the members of the branch or unit every year to consider the annual report of the society and other matters touching the affairs of the branch or unit; and(f)to assist the board of the society in such other matters as may be referred to it.
