Section 104(9) in Tamil Nadu Co-operative Societies Rules, 1988
(9)(a)The Registrar may ask the society or the Government department or the organisation concerned communicating necessary details available in the report of inquiry or inspect ion or investigation required for ta king action against the officer or servant specified in sub-rule (8) to take such action within such time not exceeding two months from the date of receipt of communication as may be specified by him.(b)The society or the Government department or the organisation shall report to the Registrar the action as required under clause (a) within the time specified by the Registrar in the communication and shall send further report to the Registrar till the action required to be taken is completed.
