Section 66(1) in The Tripura Co-operative Societies Rules, 1976
(1)Notwithstanding anything contained in the bye-laws of a society but subject to the provisions of Section 74, the Registrar may, by an order published with reasons therefor, in the official Gazette-(a)remove the committee of a society and appoint a new committee in its place consisting of three or more members of the society to manage the affairs of the society ; or(b)remove the committee and appoint one or more administrators, who need not be members of the society, to manage the affairs of the society; or(c)remove any member of the committee of a society and appoint in his place such other member as he may deem fit.
