Section 69(11) in Tamil Nadu Co-operative Societies Rules, 1988
(11)(a)Credit societies, consumer societies and causing societies shall be the classes of societies for the purpose of the proviso to clause (b) of sub-section (2) of section 48.(b)Where any amount is due to any society belonging to any of the classes of societies specified in clause (a), the entire gross salary or wages for the month may be deducted and paid as laid down in clause (b) of the said sub-section (2) of section 48.
