Section 57(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)When the offices of both the President and the Vice-President are vacant, or if both the President and Vice-President are continuously absent from the area of operations of the society or unable to exercise the powers or perform the functions of the President for more than ten days, it shall be open to the board to authorise any member of the board to exercise the powers and perform the functions of the President during such vacancy, absence or inability:Provided that no member so authorised shall exercise the powers and perform the functions of the President for a period exceeding three months without the specific approval of the Registrar.
