Section 86(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)A society may incur expenditure on advertisement through other visual media like erection of arches, lighting arrangements, etc., display of name boards and sign boards on the occasion of important festivals, exhibitions, sports, etc., in the locality or during the visits of Very Important Persons in the area of the society:Provided that the society shall obtain prior permission of the Registrar where the expenditure exceeds rupees one thousand in the case of a primary society and rupees three thousand in the case of any other society.
