Section 75(4) in The Tamil Nadu Co-Operative Societies Act, 1983
(4)(a)The registered society under which an employee borne on a common cadre of service is employed, may request the competent authority to take disciplinary action on, or action on, or to transfer, such employee, and if the competent authority fails to take action within a period of thirty days from the date of such request, the registered society may report the matter to the Registrar for taking such action as he may deem necessary.(b)If in the opinion of the Registrar, whether upon a request under clause (a) or otherwise, it is necessary or expedient in the interest of any registered society, to take disciplinary action on, or to transfer from any registered society, an employee borne on a common cadre of service, the Registrar may direct the competent authority to take disciplinary action on, or to transfer such employee; and where the competent authority fails so to do, the Registrar may himself take disciplinary action on, or order the transfer of, such employee from the registered society concerned.
