Section 146(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)The [Managing Director or tire Chief Executive Officer] [Substituted for 'Managing Director' 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.] shall have an overall control of the day-to-day administration of the society and all correspondence shall be dealt with by him.
