Section 77(4) in The Tamil Nadu Co-Operative Societies Act, 1983
(4)Where a paid officer or servant of a registered society removed from service under sub-section (2) or sub-section (3) is acquitted by the competent Court, or when the conviction of such officer or servant is set aside on appeal or revision by the appellate Court, such officer or servant shall be reinstated to the same post held by him prior to such removal.
