Section 99(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)When the utilisation of the reserve fund of a society in its business is sanctioned by the Registrar under this rule, the financing bank, or the co-operative bank or the other society, as the case may be, shall, on the expiry of two months from the date of receipt of the sanction of the Registrar, refund the amount to the society with interest accrued thereon up to the date of refund without asking for any notice of withdrawal.
