Section 48 in Tamil Nadu Co-operative Societies Rules, 1988
48. Near relations of members of a board for purpose of clause (d) of sub-section (2) of section 32.
- For the purposes of clause (d) of sub-section (2) of section 32, the details of services rendered to the following near relations of any member of the board shall be placed for the consideration of the annual general meeting, namely:-(1)Spouse (wife or husband).(2)Father (including step-father).(3)Mother (including step-mother).(4)Son (including step-son).(5)Daughter (including step-daughter).(6)Brother (including step-brother).(7)Sister (including step-sister).
