Section 94(10) in The Tripura Co-operative Societies Rules, 1976
(10)(a)The public Enquiry Officer shall then forward the applications within five days of their disposal to the co-operative land development bank concerned. The co-operative land development bank may appoint an enquiry officer (hereinafter in his Chapter referred to as the enquiry officer) to inquire into the applications. The enquiry officer shall make inquiry by actually visiting the land in which the improvement is proposed to be effected and the lands and other property offered as security. He shall conduct his inquiry in accordance with the form to be specified by the co-operative land development bank, with the approval of the Registrar.(b)In case the public enquiry officer is unable to forward the application within five days, he shall make a report to the Registrar stating thereunder the reasons therefor and he shall, thereafter act in accordance with such directions as may be issued to him by the Registrar:
