Section 89(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)No fresh telephone or additional telephone or extension to an existing telephone shall be installed unless it is required in connection with the business of the society and in the case of telephone connection to the residence of the President or any other officer, the general meeting accords its prior approval for such installation:Provided that the board shall, before making such installation, examine and satisfy itself that the installation and maintenance of such telephone does not affect adversely the financial condition of the society.
