Section 4(4) in Tamil Nadu Agricultural Service Co-Operative Societies (Appointment of Special Officers) Act, 1986
(4)The Government may fix the remuneration payable to the Special Officer appointed under sub-section (1) and the amount of remuneration so fixed and such other expenditure incidental to the management of the agricultural service co-operative society as may be approved by the Registrar, shall, subject to such directions as the Government may give in this regard, be payable from the funds of such co-operative society.
