Section 61A in Tamil Nadu Co-operative Societies Rules, 1988
61A. [ [Rule 61A was inserted by G.O. Ms. No. 270, Co-operation, Food and Consumers Protection, dated 5.6.1992.]
- The provision relating to the removal of an elected member of the board under rule 61 shall, as far as may be, apply in relation to the removal of a co-opted member of the board.]
