Section 23 in The Tripura Co-operative Societies Act, 1974
23. Open membership.
(1)No society shall, without sufficient cause, refuse admission to membership to any person duly qualified therefor, under the provisions of this Act and its bye-laws.(2)Any person aggrieved by the decision of a society, refusing him admission to its membership, may appeal to the State Government.(3)The decision of the State Government in appeal, shall be final and the State Government shall communicate its decision to the parties within fifteen days from the date thereof.
