Section 76 in The Tamil Nadu Co-Operative Societies Act, 1983
76. Suspension of a paid officer or servant of society.
(1)Where-(a)in the course of an audit under section 80 or an inquiry under section 81 or an inspection or investigation under section 82, or inspection of books under section 83, it is brought to the notice of the Registrar that a paid officer or servant of a registered society whether or not he is borne on a common cadre of service has committed or has been otherwise responsible for misappropriation, breach of trust or other offences in relation to any registered society and if, in the opinion of the Registrar, there is a prima facie evidence against such paid officer or servant and the suspension of such paid officer or servant is necessary in the interests of any such society, or(b)a complaint against any paid officer or servant of any registered society whether or not he is borne on a common cadre of service of any alleged commission of any other offence involving moral turpitude is pending investigation or trial and if, in the opinion of the Registrar, the suspension of such paid officer or servant is necessary in the public interest or in the interest of such society, the Registrar may direct, where the paid officer or servant is borne on a common cadre of service, the competent authority-constituted under sub-section (3) of section 75, and in other cases, the registered society under which the paid officer or servant is employed, pending such investigation, trial and disposal of the matter, to place or cause to be placed such paid officer or servant under suspension from such date and for such period as may be specified by him.(2)On receipt of a direction from the Registrar under sub-section (1), the competent authority or the registered society, as the case may be, shall, notwithstanding any provision to the contrary in the Rules or the bye-laws or the order under sub-section (1) of section 75, place or cause to be placed the paid officer or servant under suspension forthwith.(3)The Registrar may direct the competent authority or the registered society, as the case may be, to extend or cause to be extended, from time to time, the period of suspension and the paid officer or servant suspended shall not be reinstated except with the previous sanction of the Registrar.(4)Notwithstanding anything contained in sub-sections (2) and (3) and without prejudice to the provisions contained in section 88, if, in the opinion of the Registrar, the competent authority or any registered society, as the case may be, either wilfully disobeys or wilfully fails to comply with any direction, issued under sub-section (1) or sub-section (3), he may, by order, place or cause to be placed the paid officer or servant under suspension forthwith or extend or cause to be extended, from time to time, the period of suspension of such paid officer or servant.
