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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(5) in Tamil Nadu Co-operative Societies Rules, 1988

(5)The functions of the advisory body shall be,-
(a)to consider the monthly progress made by the branch or unit;
(b)to make casual visit to the branch or unit and suggest measures for improving the services rendered by it;
(c)to consider the monthly note on the working of the branch or unit prepared and placed by the paid officers or servant of the society in-charge of the branch or unit;
(d)to help the board of the society in finding suitable buildings for the branch or unit;
(c)to convene and conduct meetings of the members of the branch or unit every year to consider the annual report of the society and other matters touching the affairs of the branch or unit; and
(f)to assist the board of the society in such other matters as may be referred to it.