Section 33(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)[ Notwithstanding anything contained in clause (a) of sub-section (1), but subject to sub-section (3), in the case of every scheduled co-operative society the board shall consist of,-(a)such number of members elected from such area or from such class or category of registered societies as may be prescribed, of whom eighteen per cent shall be elected from members of Scheduled Castes and Scheduled Tribes and thirty per cent shall be elected from women, as provided in the first proviso to sub-section (1);(b)such number of co-opted members not exceeding two as may be prescribed; and(c)such number of functional directors not exceeding nine, as may be prescribed in the rules:Provided that nothing contained in clause (a) shall be deemed to prevent any woman or the members of the Scheduled Castes and Scheduled Tribes for whom reservation have been made thereunder in the board of any scheduled co-operative society from being elected to any of the seats in the board of such scheduled co-operative society.] [Substituted by Tamil Nadu Act No. 4 of 2013. dated 23.2.2013 w.e.f. 31.1.2013.]
