Section 85(4) in The Tripura Co-operative Societies Act, 1974
(4)Where the society fails to rectify the defects disclosed in the course of or as a result of an audit under Section 79 or fails to rectify the defects as directed by the Registrar, and where no appeal has been made to the Government under sub-section (2), or where on the appeal so made the Government has not annulled, reversed or modified the order, the Registrar may himself take steps to have the defects rectified and may recover the costs from the officer or officers of the society who, in his opinion, has or have failed to rectify the defects.
