Section 76(1)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 11] [Section 76(1)] [Section 76] [Entire Act]

State of Tamilnadu - Subsection

Section 76(1)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)a complaint against any paid officer or servant of any registered society whether or not he is borne on a common cadre of service of any alleged commission of any other offence involving moral turpitude is pending investigation or trial and if, in the opinion of the Registrar, the suspension of such paid officer or servant is necessary in the public interest or in the interest of such society, the Registrar may direct, where the paid officer or servant is borne on a common cadre of service, the competent authority-constituted under sub-section (3) of section 75, and in other cases, the registered society under which the paid officer or servant is employed, pending such investigation, trial and disposal of the matter, to place or cause to be placed such paid officer or servant under suspension from such date and for such period as may be specified by him.

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State of Tamilnadu - Subsection

Section 76(1)(b) in The Tamil Nadu Co-Operative Societies Act, 1983