Section 62(8) in Tamil Nadu Co-operative Societies Rules, 1988
(8)If the no confidence motion is not carried by such a majority referred to in sub-rule (6), or if the meeting cannot be held for want of the quorum referred to in sub-rule (5), no requisition for bringing any subsequent motion expressing want of confidence in the same office-bearer [x x x] [Omitted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated 19th August 1989.] shall be received until after the expiry of six months of the date of the meeting.
