Section 53A in Tamil Nadu Co-operative Societies Rules, 1988
53A. [ Manner of election of delegate. [Rule 53-A was inserted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.]
- For the purpose of clause (b) of sub-section (2) of section 26, the delegate of a society to the general body of another society shall be elected by the members of the board in the former society from among themselves by a resolution passed at a meeting of the board present and voting at the meeting.][54 [Omitted 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.]. ***]
