Section 55 in Tamil Nadu Co-operative Societies Rules, 1988
55. [ Representative of a society to the board of another society. [Substituted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), Dated 31.1.2013. w.e.f. 31 1.2013]
(1)Where the Act, Rules or the by-laws provide for representative of a society to the board of another society, such representative shall be chosen by the board of the former society by a resolution passed by a majority of the members present and voting.(2)No person other than a member of the board of, or a delegate of, any society' affiliated to any apex society or central society prescribed under sub-section (2) of section 33 shall be chosen as a representative to the board of a scheduled co-operative society.(3)Every representative shall, notwithstanding the expiration of-(a) his term of office as a member of the board which he represents, or as the case may be,(b) his term of office as a delegate of the affiliated society to the other society, the board of which other society he is represented, continue to be the representative until his successor is represented, so however his term of office as a representative does not exceed five years :Provided that a representative shall cease to be as such where,-(a)an administrator is appointed under section 88 or 89 to the society, which he represents; or(b)a liquidator is appointed under section 138 to the society which he represents.]
