Section 19(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)No society shall convert itself into a society of a class or category different from the one to which it belongs unless,-(a)the principal object for which the society is registered no longer exists or the society cannot render service to its members;(b)the society after conversion will comply with the requirements of sound business and has reasonable chances of success; and(c)the area of operations of the society after conversion will not overlap the area of operations of another society of the class or category into which the society is proposed to be converted, save as permitted by the Registrar.
