Section 146 in Tamil Nadu Co-operative Societies Rules, 1988
146. Powers and functions of the Managing Director.
(1)The [Managing Director or the Chief Executive Officer] [Substituted for 'Managing Director' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31 1.2013.] shall be the Chief Executive of the society. He shall carry into effect the resolutions of the board which are in accordance with the Act, these rules and the bye-laws and which are not against the interest of the society. He shall refer all other resolutions with details as to how, in his opinion, they are not in accordance with the Act, these rules or the bye-laws or are against the inrerest of the society, to the Government in the case of an apex society and to the Registrar in the case of any other society.(2)The [Managing Director or tire Chief Executive Officer] [Substituted for 'Managing Director' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.] shall have an overall control of the day-to-day administration of the society and all correspondence shall be dealt with by him.(3)The [Managing Director or the Chief Executive Officer] [Substituted for 'Managing Director' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.] may, with the approval of the board, institute or defend any suit or other legal proceedings on behalf of the society.(4)(a)The [Managing Director or the Chief Executive Officer] [Substituted for 'Managing Director' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cjl), dated 31.1.2013, w.e.f 31.1.2013.] shall have power to operate the accounts of the society, to endorse and transfer promissory notes, Government and other securities held by the society and to sign, endorse and negotiate cheques and other negotiable instruments, bonds (except bonds for moneys borrowed), receipt and all accounts and other documents connected with the business of the said society for and on behalf of the said society.(b)The [Managing Director or the Chief Executive Officer] [Substituted for 'Managing Director' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.] shall have power to make arrangements for the proper maintenance of accounts and the custody of cash and other properties of the society.(5)The [Managing Director or the Chief Executive Officer] [Substituted for 'Managing Director' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.] shall have the right to inspect the societies, which are members of, and have received financial assistance from, the society and shall have the power to call for any records of, inspect the works financed by the society, and verify securities, cash and accounts relating to, such member society.(6)It shall be the duty of the [Managing Director or the Chief Executive Officer] [Substituted for 'Managing Director' by SRO A-1(a)/ 2.013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31,1.2013, w.e.f. 31.1.2013.] the business of the society in accordance with the Act, these rules, the bye-laws and the regulations, if any, framed by the board and approved by the Registrar.(7)[(a) Subject to the provisions in sections 73 to 77 and these Rules, the Managing Director or the Chief Executive Officer shall be the authority competent-(i)to make appointments of the members of the establishment other than paid officers in accordance with the strength of each category and scales of pay prescribed in the special by-law covering the service conditions of the employees of the society concerned;(ii)to transfer all the members of the establishment;(iii)to grant leave of all kinds to all the members of the establishment;(iv)to award any punishment on any member of the establishment as specified in the rules.(b)Appeals against the orders under sub-clause (iv) of clause (a) above shall lie to such authority as prescribed in the special by-law covering the service conditions of the employees of the society concerned.](8)The [Managing Director or the Chief Executive Officer] [Substituted for 'Managing Director' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.] shall exercise such other powers as may be delegated to him by the board.(9)The [Managing Director or the Chief Executive Officer] [Substituted for 'Managing Director' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cjl), dated 31.1.2013, w.e.f 31.1.2013.] may, by order in writing, delegate any of his functions to any officer or servant of the society. He may, at any time, withdraw the functions delegated by him. The exercise or discharge of any function so delegated shall be, subject to such restrictions, limitations and conditions as may be laid down by the Managing Director and shall also be subject to his control and revision. All such delegations of functions of Managing Director shall be placed before the board for its information.
