Section 189(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)The Managing Director shall be the chief executive of the sugar mill. He shall carry into effect the resolutions of the Board which are in accordance with the Act, these Rules and the bye-laws and which are not against the interests of the sugar mill. He shall refer all other resolutions with details as to how-, in his opinion, they are not in accordance with the Act, these Rules or the bye-laws or are against the interests of the sugar mill, to the Registrar.
