Section 87 in Tamil Nadu Co-operative Societies Rules, 1988
87. Use of premises and immovable properties.
(1)No society shall, except with the previous sanction of the Registrar, use or allow to be used any of its immovable properties or premises wholly or partly, for any purpose other than its business or other co-operative activities:Provided that no such sanction shall be granted to any society for using or allowing to be used any such immovable properties or premises or portion thereof for any political purposes.(2)In respect of guest houses or other places intended for the use of others also, regulations for the use of and collection of charges shall be framed by the society with the approval of the Registrar.
