Section 89(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)The employee in-charge of a telephone, and in the case of residential telephone, the officer concerned, shall maintain a trunk call register with the date, time, duration, station, telephone number and person contacted, the purpose thereof duly attested by the concerned employee or officer making the call. In the case of residential telephones, the officer concerned shall furnish to the office of the societies a monthly extract of the trunk call register, before the tenth of the succeeding month.
