Section 53(14) in Tamil Nadu Co-operative Societies Rules, 1988
(14)[ Every casual vacancy of an office-bearer shall be reported to the Election Commission by the society within fifteen days of its occurrence, which shall be filed up in the same manner as specified in this rule.] [Substituted 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.]
