Section 56 in Tamil Nadu Co-operative Societies Rules, 1988
56. [ Term of office of delegate. [Substituted by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.]
- The term of office of a delegate shall be the same as the term of his office as President or Chairperson or as a member of the board which elected him, as the case may be:Provided that a delegate shall, notwithstanding the expiration of his term of office as President or Chairperson or as a member of the board which elected him, as the case may be, continue to be the delegate until his successor is elected, so however, his term of office shall not exceed five years:Provided further that the delegate shall cease to be as such where-(a)an administrator is appointed under section 88 or 89 to the society, which he represents; or(b)a liquidator is appointed under section 138 to the society which he represents.]
