Section 4(2) in Tamil Nadu Agricultural Service Co-Operative Societies (Appointment of Special Officers) Act, 1986
(2)Each Special Officer appointed or deemed to be appointed under sub-section (1) shall hold office upto and inclusive of the 9th day of October, 1990:Provided that if any vacancy arises in the office of the Special Officer, the vacancy shall be filled up by the Registrar and the person appointed in the vacancy shall hold office for the remainder of the said period.
