Section 88(9) in The Tamil Nadu Co-Operative Societies Act, 1983
(9)Any paid officer or servant of the registered society against whom there is a prima facie evidence that he was also responsible for the acts leading to the supersession of the board under this section, shall, without prejudice to any other action that may be taken against him under this Act or any other law, be liable to disciplinary action including suspension, pending enquiry into grave charges.
