Section 77(3) in The Tamil Nadu Co-Operative Societies Act, 1983
(3)Notwithstanding anything contained in sub-section (2), and without prejudice to the provisions contained in section 88, if in the opinion of the Registrar, the competent authority or-the registered society, as the case may be, either wilfully disobeys or wilfully fails to comply with any direction issued under subsection (1), he may, by order, remove such paid officer or servant from the service of that society.
