Section 180(2)(nn) in The Tamil Nadu Co-Operative Societies Act, 1983
(nn)[ provide for the constitution of executive committee or sub-committees by the board and for delegating any of the powers or duties of the board to such committee or sub-committee] [Clause (nn) ms substituted by section 13 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1989 (Tamil Nadu Act 36 of 1989), published in the Gazette on the 17th November 1989 and deemed to have come into force on 3rd July 1989.];