Section 148(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)Notwithstanding anything contained in sub-rule (3), every society shall have a lien on the security deposits received from its employees and shall adjust the security deposits of an employee towards stock deficits, etc., caused by such employee or towards any other dues from him to the society:Provided that no adjustment under this sub-rule shall be made unless such employee has been given an opportunity of making his representations.
