Section 180(2)(i) in The Tamil Nadu Co-Operative Societies Act, 1983
(i)provide for the election, [co-option] [Inserted by section 6 of the Tamil Nada Cooperative Societies (Amendment) Act, 1992 (Act 19 of 1992).], nomination, suspension, resignation and removal of the members of the board and other officers (not being a paid officer) and for the convening of and the procedure at meetings of the board and for the powers to be exercised and the duties to be performed by the board and other officers;