Section 146(1) in Tamil Nadu Co-operative Societies Rules, 1988
(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.
