Section 74(1) in The Tripura Co-operative Societies Act, 1974
(1)If, in the opinion of the Registrar, the committee of any society or any member of such committee persistently makes default, or is negligent in the performance of the duties imposed on it or him by this Act or the rules or the bye-laws, or commits any act which is prejudicial to the interests of the society or its members, or wilfully disobeys directions issued by the Registrar for the purposes of securing proper implementation of co-operative production and other development programmes approved or undertaking by Government, or is otherwise not discharging its or his function properly, the Registrar may, after giving the committee or the member, as the case may be, an opportunity of stating its or his objections (if any) within fifteen days from the date of issue of notice, and after consulting the federal society to which the society is affiliated, by order, published in the official Gazette,-(a)remove the committee, and-(i)appoint a committee, consisting of three or more members of the society, in its place; or(ii)appoint one or more administrators, who need not be members of the society;to manage the affairs of the society for a period (not exceeding one year) specified in the order which period may, at the discretion of the Registrar, be extended from time to time, so however that the total period does not exceed three years in the aggregate;(b)remove the member and appoint any person as a member of such committee, in his place, for the remainder of the term of office of the member removed.
