Section 165(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)On the expiry of the period specified in sub-rule (1) and on consideration of the reply, if any, received from the board of the Primary Agriculture and Rural Development Bank, the board of the Stale Agriculture and Rural Development Bank or the Trustee, as the case may be, is of the opinion that the board of the Primary Agriculture and Rural Development Bank has neglected or failed to take action, the board of the State Agriculture and Rural Development Bank itself or the Trustee himself may proceed to take action under section 123.
