Section 47 in Tamil Nadu Co-operative Societies Rules, 1988
47. Representative general body and its constitution.
- Where the area of operations of a society is more than one revenue district or where a society consists of not less than five thousand members, the bye-laws of the society may provide for the constitution of a representative general body.(2)(a)The representative general body of a society shall consist of,-(i)the delegate of each of the societies, if any, affiliated to it;(ii)one representative for every fifty individual members or part thereof; and(iii)the members of the board of the society.(b)The representative of individual members shall be elected from among themselves,-(i)by the members of the branch or unit of the society, if any; or(ii)by the members residing in such area or belonging to such group of members, as may be specified in the bye-laws.(c)The constituency for election of representatives of individual members shall, as far as possible, be based on the constituency, if any, for election of the members of the board of society or part thereof.(d)The election of representatives of individual members shall be by secret ballot.(3)(a)An elected representative of individual member maybe removed by a resolution expressing no confidence in him passed in a special meeting of the members of the constituency which he represents.(b)No special meeting shall be convened under clause (a) unless a requisition in writing signed by not less than one-fourth of the members or twenty-five members, whichever is less, of the constituency which he represents is presented to the Registrar.(c)As soon as such a requisition is received, the Registrar shall take action in the manner specified in rule 61.
