Section 16 in Tamil Nadu Co-operative Societies Rules, 1988
16. Procedure for convening a joint meeting in the case of amalgamation of two or more societies.
(1)(a)The person by whom a joint meeting referred to in clause (e) of sub-section (2) of section 13 shall be convened, shall be the person elected by a joint meeting of all the boards of the societies which have resolved to amalgamate into one society.(b)If the hoards of the societies referred to in clause (o) fail to meet and elect a person within three months from the date of despatch of the preliminary resolution by the societies or if a person is not elected for any reason, the Registrar may nominate the president of any of such societies as the person to convene the joint meeting.(c)Notwithstanding anything contained in the bye-laws of any such society, the person so elected or nominated shall determine the date, time and place of the meeting. He shall preside over the joint meeting and, in his absence, the members attending the joint meeting may choose a person from among themselves to preside over the joint meeting.(2)The person elected or nominated to convene the joint meeting and, in his absence, the person presiding over the joint meeting shall, within seven days from the date of the joint meeting, communicate a copy of the resolution of the joint meeting to all such societies, the financing bank, the federal society and the Registrar.
