Section 88 in Tamil Nadu Co-operative Societies Rules, 1988
88. Purchase and use of vehicles.
(1)(a)No vehicle shall be purchased by the board of a society unless prior approval of the Registrar for such purchase has been obtained:Provided that purchase of new car, jeep or van except in the case of replacement for condemned or damaged car, jeep, or van, as the case may be, shall not be made by the board of a society unless the general meeting accords its prior approval for such purchase.(b)The board shall, before making the purchase of any vehicle, examine and satisfy itself that the vehicle proposed to be purchased is absolutely required in connection with the business of the society and that the purchase and maintenance of such vehicle shall not affect adversely the financial condition of the society.(2)No used motor vehicle of a society shall be disposed of except with the prior approval of the board and by means of inviting sealed tenders for which wide publicity shall be given.(3)No vehicle shall be purchased except from an authorised dealer or any other society.(4)No motor vehicle shall be taken outside the State, except with the special or general permission of the board for reasons to be recorded in writing.(5)A log book shall be maintained in Form No. 33 for each vehicle. Every person using the vehicle shall make or cause to be made necessary entries in the log book and attest the entries therein. The driver shall be responsible for the proper maintenance of the log book.(6)Except while on tour, the vehicle shall be stationed in the premises of the society or garage owned or hired by the society.(7)No motor vehicle shall be driven by any person other than a person possessing a valid driving licence.(8)The consumption of fuel and lubricants by each vehicle shall be worked out with reference to kilometres run by the vehicle and reviewed every month and such review together with the expenditure and the maintenance of the vehicle including repairs and replacements shall be placed before the board at least once in a quarter.(9)Repairs and replacements exceeding two hundred and fifty rupees per vehicle at a time shall be entrusted to a society undertaking such repairs or to a workshop approved for the purpose by the Government.
