Section 69(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)Every agreement under sub-section (1) of section 48 shall be in Form No. 28. Upon the execution of such agreement the society shall send intimation of the execution or of the agreement to the employer or the officer disbursing the salary or wages of the member who has executed the agreement and furnish the said employer or officer with a copy of such agreement.
