Section 69(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)In respect of every member who had executed such agreement and in respect of whom intimation has been sent under sub-rule (1), the society may send to the employer or the officer disbursing the salary or wages of the member, a requisition in Form No. 29 every month for the recovery from the salary or wages of such member of the amount payable by the member to the society for the month and for the remittance of such amount to the society. It shall be sent at least seven clear days prior to the last working day of the month.
