Section 2(7) in The Tamil Nadu Co-Operative Societies Act, 1983
(7)"board" means the board of directors or the governing body of a registered society by whatever name called, to which the direction and control of the management of the affairs of the society is [entrusted to] [Substituted for 'entrusted' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.];
