Section 86 in Tamil Nadu Co-operative Societies Rules, 1988
86. Expenditure on advertisements.
- [(1) No society shall incur any expenditure on advertisement except for the development or improvement of its business:Provided that no society shall incur any expenditure on advertisement through issue of calendars, diaries or compliments except with the prior permission of the Registrar:Provided further that no advertisement shall be released to any newspaper or periodical which has not been in the approved list of the Government for release of Government advertisement, or to any newspaper or periodical published from outside the State of Tamil Nadu except with the prior permission of the Registrar:Provided also that no advertisement shall be released to any souvenir or similar publication brought out by any other society or by any other person or to sponsor a supplement in any newspaper, except with the prior permission of the Registrar.(2)A society may incur expenditure on advertisement through other visual media like erection of arches, lighting arrangements, etc., display of name boards and sign boards on the occasion of important festivals, exhibitions, sports, etc., in the locality or during the visits of Very Important Persons in the area of the society:Provided that the society shall obtain prior permission of the Registrar where the expenditure exceeds rupees one thousand in the case of a primary society and rupees three thousand in the case of any other society.(3)The total expenditure on advertisements in a year shall not exceed the amount provided for in the budget approved by the society for the year or one-tenth of one per cent of the total sales or working capital during the previous year, whichever is less:Provided that the Registrar may, in special circumstances, on a requisition from the board permit total expenditure exceeding one-tenth of one per cent of the total sales or working capital, but not exceeding the budget provision.] [Substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.]
