Section 5 in Tamil Nadu Agricultural Service Co-Operative Societies (Appointment of Special Officers) Act, 1986
5. Law on co-operative societies for the time being in force and the rules made thereunder to apply to Special Officer.
- Except as otherwise provided in section 4, the provisions of the Co-operative Societies Act and the rules made thereimder or, as the case may be, the Tamil Nadu Co-operative Societies, Act, 1983 (Tamil Nadu Act 30 of 1983) and the rules made thereunder shall apply in relation to a Special Officer appointed or deemed to be appointed under sub-section (1) of that section as they apply in relation to a Special Officer appointed under sub-section (1) of section 72 of the Co-operative Societies Act or, as the case may be, under sub-section (1) of section 88 of the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).
