Section 26(4) in The Tamil Nadu Co-Operative Societies Act, 1983
(4)[ Notwithstanding anything contained in this Act, the nominee of the Government or the nominee of the financing bank to the board of a registered society shall not be entitled to vote at, or contest for, any election in any registered society in his capacity as such member of that board.] [Substituted by Tamil Nadu Act No. 4 of 2013 dated 23.2.2013 w.e.f. 31.1.2013.]
