Section 72(2) in The Tripura Co-operative Societies Act, 1974
(2)Where any officer or a member of the committee, whose duty it was to call such meeting, without reasonable excuse, fails to call such meeting, the Registrar may, by order, declare such officer or member disqualified for being a member of the committee for such period, not exceeding three years, as he may specify in such order; and if the officer is a servant of the society, he may impose an him a penalty not exceeding one hundred rupees. Before making an order under this sub-section, the Registrar shall give or cause to be given, a reasonable opportunity to the person concerned, of showing cause against the action proposed to be taken in regard to him.
