Section 164(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)(a)The officer authorised shall be under the administrative control of the Registrar in so far as his actions relate to the exercise of the powers and discharge of the function under section 120. He shall have his tour programme, in this regard approved by the Registrar and shall submit reports regarding execution then and there to the Registrar.(b)In the exercise of his powers and the discharge of the functions under section 120, he shall be subject to such control or directions as the Registrar may give, from time to time.
