Section 47(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)(a)An elected representative of individual member maybe removed by a resolution expressing no confidence in him passed in a special meeting of the members of the constituency which he represents.(b)No special meeting shall be convened under clause (a) unless a requisition in writing signed by not less than one-fourth of the members or twenty-five members, whichever is less, of the constituency which he represents is presented to the Registrar.(c)As soon as such a requisition is received, the Registrar shall take action in the manner specified in rule 61.
