Section 21(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)Notwithstanding anything contained in the foregoing sub-rules, where the Registrar requires retention of any account book or record in connection with any action taken or proposed to be taken under the Act and the rules or for any other purpose specified by him in writing, the chief executive or the president, where there is no chief executive, shall order the retention of such account, book and record to be retained for such period as may be specified by the Registrar.
