Section 78 in The Tripura Co-operative Societies Act, 1974
78. Power to appoint Government nominee.
- Where the Government has subscribed to the share capital of a society or the Government has guaranteed the repayment of the principal of and payment of interest on debentures issued or loans raised by a society, the Government shall have the right to nominate (not more than three) representatives on the committee of such society, in such manner as may be determined by the Government from time to time. The members so nominated shall hold office during the pleasure of the Government or for such period as may be specified in the order by which they are appointed.
