Section 106(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)The Special Officer appointed under sub-section (1) of section 88 shall, immediately after taking charge of the management, examine whether any paid officer or servant of the society, whether or not he is borne on a common cadre of service, was also responsible for any of the acts leading to the supersession of the board, and where there is a prima facie evidence, he shall take such action against the paid officer or servant as may be necessary, including disciplinary action and suspension pending enquiry into grave charges and report to the Registrar the action taken by him within a period of three months from the date of his appointment and periodically thereafter till the action taken against the paid officer or servant is completed.
