Section 34(6) in The Tamil Nadu Co-Operative Societies Act, 1983
(6)Whenever the Registrar has come to know that any member of the board of any registered society was, or has become, disqualified under this section to hold office as such and that the board of the registered society either suo motu or on an application made by any person has failed to give a decision under subsection (3) within one month from the date of incurring the disqualification, the Registrar may, at any time, by an order in writing decide the question and direct the removal of such member from the membership of the board, if he is found disqualified:Provided that no member of the board shall be removed from such membership under this sub-section without such member and the board of which he is a member being given an opportunity of making his or its representation:Provided further that pending such decision or removal, the member of the board shall be entitled to continue as such as if he is qualified or is not disqualified.
