Section 104(3) in The Tripura Co-operative Societies Rules, 1976
(3)Notwithstanding anything contained in sub-Rules (1) and (2), a person shall be disqualified for being appointed as, or for being President or a member of the Tribunal if he is a member of the committee of any society other than an educational society, a propagandist society or a federal society which is not a business institution.
