Section 146(8) in Tamil Nadu Co-operative Societies Rules, 1988
(8)The [Managing Director or the Chief Executive Officer] [Substituted for 'Managing Director' 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.] shall exercise such other powers as may be delegated to him by the board.
