Section 33(10) in The Tamil Nadu Co-Operative Societies Act, 1983
(10)(a)The term of office of a member who is elected to any board constituted under this Act, the Rules or the bye-laws shall be [five years] [Substituted for 'three years' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.].[xxx] [Clauses (aa) and (aaa) omitted by Tamil Nadu Act No 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.](b)[ Every co-opted member of the board shall hold office only for such period for which the members of the board who have co-opted the member would have been entitled to hold office.] [Substituted by Tamil Nadu Act No. 4 of 2023, dated 23.2 3013, w.e.f. 31.1.2013.](c)The Government, the Registrar, the prescribed authority or the financing bank or the board of another society or other interest may, at any time, withdraw [any co-opted member or functional director if his or her action is detrimental to the interest of the society and fill up the vacancy or vacancies] [Substituted for 'any person or persons nominated and fill up the vacancy or vacancies by fresh nomination' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.].
