Section 76(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)On receipt of a direction from the Registrar under sub-section (1), the competent authority or the registered society, as the case may be, shall, notwithstanding any provision to the contrary in the Rules or the bye-laws or the order under sub-section (1) of section 75, place or cause to be placed the paid officer or servant under suspension forthwith.
