Section 25A(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)The Registrar shall send two copies of such final audit report, referred to in sub-rule (1), to the Secretary to Government of the concerned administrative department within a month from the date of its receipt by him. The Secretary to Government of the concerned administrative department shall, as soon as possible after its receipt, cause to place such final audit report of the apex society on the table of the Legislative Assembly of the State before the close of the succeeding financial year.] [Substituted by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.]
