Section 98(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Notwithstanding anything contained in sub-rule (1), but subject to the availability of funds, an apex society or central society or a financing bank may, with the previous approval of the Government, utilise the common good fund for making ex-gratia payment to an employee of a society affiliated to it who dies in harness where the financial condition of that affiliated society is not sound and does not permit payment of ex-gratia and where no employees' benefit scheme is in force in the society and is applicable to such employee:Provided that such actual ex-gratia amount payable shall not exceed the maximum benefit available to an employee of the society concerned or of the society making the payment under an employees benefit scheme in force in that society. -
