Section 189(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)(a)Subject to the provisions in sections 73 to 77 and these Rules, the Managing Director shall be the authority competent-(i)to make appointment of the members of the establishment in accordance with the strength of each category and scales of pay prescribed by the Registrar;(ii)to transfer all the members of the establishment;(iii)to grant leave of all kinds to all members of the establishment;(iv)to award any punishment on any member of the establishment as may be specified under rule 187;(b)appeals against the orders under sub-clause (iv) of clause (a) above shall lie to such authority, as may be specified under rule 187.
