Section 136D(16) in The Tamil Nadu Co-Operative Societies Act, 1983
(16)The Directors and Chief Executive Officers of the State Apex Co-operative Bank or the Central Co-operative Banks who do not fulfil the criteria stipulated by the Reserve Bank shall be removed by the Registrar or the appointing authority, as the case may be, at the recommendation of the Reserve Bank or the National Bank.[xxx] [Sub-section (17) omitted by Tamil Nadu Act iV: 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.]
