Section 135(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)In particular and without prejudice to the generality of the foregoing power, such Regulations may provide,--(a)for fixing the period of debentures and rate of interest payable thereon;(b)for calling in debentures after giving notice to debenture-holders;(c)for the issue of new debentures in place of debentures damaged or destroyed;(d)for converting one class of debentures into another, bearing a different rate of interest;(e)for the inspection of the account books and proceedings of Primary [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Banks;(f)for the submission of returns and reports by Primary [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Banks in respect of their transactions;(g)for the periodical settlement of accounts between Primary [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Banks and the State [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank and for the payments of the moneys recovered by Primary [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Banks on mortgages transferred or deemed under the provisions of section 121 to have been transferred to the State [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank;(h)for prescribing the form in which applications to Primary [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Banks for loans should be made and for the valuation of the property offered as security for such loans;(i)generally for carrying out the purpose of this Chapter.
