Section 64 in Tamil Nadu Co-operative Societies Rules, 1988
64. Class of contracts, sales, purchases or transactions not to apply for disqualification for membership of the board.
- Nothing contained in sub-section (1) of section 35, shall apply to any contract, sale, purchase or transaction which is in pursuance of, or in relation to a service rendered or to be rendered by a society to its members in accordance with its bye-laws and is in furtherance of the principal object of the society.
