Section 113(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Where the society fails or refuses to call a special meeting or communicate a copy of the notice under sub-section (1) of section 137 issued by the Registrar to its members, the Registrar may himself communicate or authorise the financing bank or the federal society or any person subordinate to him or an employee of the society concerned to communicate a copy of the said notice to the members of the society calling upon such members to send their representations, if any, direct to the Registrar within a period of fifteen days from the date of receipt of publication of communication.
