Section 185 in Tamil Nadu Co-operative Societies Rules, 1988
185. Constitution of committees.
(1)A sugar mill may, in its bye-laws, provide for the constitution of a purchase committee by its Board.(2)(a)The Purchase Committee shall consist of the following seven members, namely:-(i)The President;(ii)The Vice-President;(iii)One member of the Board;(iv)Managing Director;(v)Three Heads of the Departments of the sugar mill, including the Chief Accountant;(b)The Purchase Committee shall not make purchases beyond the monetary limit that may be specified by the Registrar, from time to time.(3)All purchases beyond the monetary limit specified in sub-rule (2)(b) shall be made by the sugar mill only after getting the prior approval of the State Level Advisory Committee consisting of such members as may be decided by the Government, from time to time.(4)The purchase procedures at the sugar mill's level through the State Level Advisory Committee shall be specified by the Registrar, from time to time.(5)Notwithstanding anything contained in these sub-rules, the Board shall constitute a committee consisting of the Managing Director and two other Heads of Departments of the sugar mill, for the purchase of materials up to a limit of Rs. 10,000 for individual items.(6)Purchase of common items for the sugar mill may be made by the Federation or the Tamil Nadu Sugar Corporation, as may be specified by the Registrar.
