Section 88(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)(a)No vehicle shall be purchased by the board of a society unless prior approval of the Registrar for such purchase has been obtained:Provided that purchase of new car, jeep or van except in the case of replacement for condemned or damaged car, jeep, or van, as the case may be, shall not be made by the board of a society unless the general meeting accords its prior approval for such purchase.(b)The board shall, before making the purchase of any vehicle, examine and satisfy itself that the vehicle proposed to be purchased is absolutely required in connection with the business of the society and that the purchase and maintenance of such vehicle shall not affect adversely the financial condition of the society.
