Section 24(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)For the purposes of sub-section (1) of section 47 or section 133, a copay of any entry in a book of a society or of any document or any entry in such document shall be certified-(a)by the chief executive, or the President of the society, if there is no Chief Executive and by not less than two members of the board;or(b)where an administrator has been appointed under sub-section (12) of section 33, by such administrator; or(c)where a Special Officer has been appointed under section 88 or section 89, by such Special Officer; or(d)where a Liquidator has been appointed under sub-section (1) of section 138, by such Liquidator.
