Section 109 in Tamil Nadu Co-operative Societies Rules, 1988
109. Procedure for taking decision on petitions and applications for which no separate procedure is provided for.
(1)Every petition or application to the Registrar under the provisions of the Act, these Rules or the bye-laws, in respect of which no separate procedure has been provided for, shall be accompanied by a challan or receipt evidencing payment of fees specified in Schedule III and sufficient number of copies of the petition or application with all the enclosures for service on other parties.(2)No decision prejudicial to any person shall be taken unless such person has been given an opportunity of making his representations.(3)(a)The decisions shall be reduced in writing and also contain an order as to costs.(b)A copy of the decision shall be communicated free of cost by the Registrar to the parties to the petition or application by personal delivery under acknowledgement or under certificate of posting.
