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[Cites 0, Cited by 0] [Section 189(6)] [Section 189] [Entire Act]

State of Tamilnadu - Subsection

Section 189(6)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(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;