Section 88(5) in The Tamil Nadu Co-Operative Societies Act, 1983
(5)The [administrator] [Substituted for 'Special Officer' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, 23.2.2013.] appointed under sub-section (1) shall arrange for the constitution of a new board in accordance with the provisions of this Act, the Rules and the bye-laws so that the new board may be constituted and the members thereof come into office at the expiry of the period of his appointment.
