Section 47(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)(a)The representative general body of a society shall consist of,-(i)the delegate of each of the societies, if any, affiliated to it;(ii)one representative for every fifty individual members or part thereof; and(iii)the members of the board of the society.(b)The representative of individual members shall be elected from among themselves,-(i)by the members of the branch or unit of the society, if any; or(ii)by the members residing in such area or belonging to such group of members, as may be specified in the bye-laws.(c)The constituency for election of representatives of individual members shall, as far as possible, be based on the constituency, if any, for election of the members of the board of society or part thereof.(d)The election of representatives of individual members shall be by secret ballot.
