Section 51 in Tamil Nadu Co-operative Societies Rules, 1988
51. [ Election of members of the board of a primary society other than a scheduled co-operative society. [Rule 51 was substituted by G.O. Ms. No. 716, Co operation, Food and Consumers Protection, dated the 19th August 1989.]
- Notwithstanding anything contained in the bye-laws of a primary society other than a scheduled co-operative society, the election of the members of the board shall be by all the members of the society entitled to vote: Provided that where there is provision in the bye-laws of any society for the formation of constituencies, otherwise than on the basis of area, the election of a member or members of the board in respect of each such constituency shall be by all the members from among themselves of that constituency only.] [Substituted by G.O. Ms. No. 263. Co-operation. Food and Consumers Protection, dated the 24th july 2001.]
