Section 150(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)(a)The Recruitment Bureau for a Revenue District constituted under Section 74 shall consist of(i)the Additional Registrar or the Joint Registrar of Co-operative Societies, as the case may be, of the Region concerned, who shall be its Chairman;(ii)the Managing Director or the Special Officer as the case may be, of the Central Co-operative Bank concerned (other than Chennai Central Co-operative Bank), who shall be its Member-Secretary;(iii)the Deputy Registrar (Public Distribution System) of the District concerned except Chennai District and in the case of Chennai District, Joint Registrar (Public Distribution System) II, Chennai Region - Member;(iv)the circle Deputy Registrar in the Headquarters of the District concerned, except Chennai District and in Chennai District Deputy Registrar (Non credit) - Member and(v)an officer of the Co-operative Department not below the rank of Deputy Registrar who belongs to Scheduled Castes or Schedule Tribes nominated by the Registrar from time to time - Member.(b)The Member-Secretary shall convene t he meeting of the Recruitment Bureau for he Revenue district as and when necessary.
