Section 13 in Tamil Nadu Co-operative Societies Rules, 1988
13. Norms for notification of a society as a central society.
- For the purpose of notifying a society as a central society under sub-clause (b) of clause (9) of section 2,-(a)the turnover of the society including issue of loans during the preceding co-operative year or the working capital of the society at the end of the preceding co-operative year shall not be less than one crore of rupees; and(b)the number of members of the society at the end of the preceding cooperative year shall not be less than five thousand.
