Section 66(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)(a)An advisory body shall consist of five members of the society elected from among themselves by the members of the society within the area served by the branch or unit:Provided that in the case of a financing bank or credit society, depositors of the branch or emit shall also have right to vote at or stand for election to the advisory body as may be specified in the bye-laws.(b)The election of the members of the advisory body shall be in accordance with the provisions of the bye-laws.
