Section 78 in The Tripura Co-operative Societies Rules, 1976
78. Appointment of Registrar's nominee or board of nominees.
(1)The Registrar may, by general or special order, appoint any person to be his nominee for deciding disputes arising in any one or more societies situated in such area and for such period as may be specified in the order.(2)The Registrar may, by order, appoint a board of nominees consisting of two or more nominees appointed under sub-rule (1), for deciding disputes arising in any one or more societies within such area and for such period as may be specified in the order.(3)Where a board of nominees is appointed under sub-rule (2) one of the nominees on the board shall be appointed by the Registrar to be the Chairman of the board, who shall fix the date, time and place of hearing disputes referred to the board and carry out necessary correspondence in connection with the disposed of such dispute.
