Section 62(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)As soon as such a requisition is received, the Registrar shall communicate a copy of the requisition to the office-bearer [xxx] [Omitted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated 19th August 1989.] concerned, calling upon him to make his representation, if any, within such time as may be specified by him. The Registrar shall, within thirty days from the date of receipt of such requisition arrange to convene a special meeting of the board of the society, for consideration of the resolution expressing no confidence in the office-bearer [x x x] [Omitted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated 19th August 1989.] for which not less than three clear days' notice shall be given. A copy or gist of the requisition and of the representation, if any, received from the office-bearer [x x x] [Omitted by G O. Ms. No. 716, Co-operation, rood and Consumers Protection, dated 19th August 1989.] concerned shall also be sent to the members along with the notice for the special meeting of the board.
