Section 74(3) in The Tripura Co-operative Societies Act, 1974
(3)The Registrar may fix the remuneration to the administrator and any expenses of management which shall be payable out of the funds of the society within such time and at such intervals as the Registrar may fix and if such remuneration or expenses are not paid within such time or at such intervals, the Registrar may direct the person having custody of the funds of the society to pay the administrator such remuneration and expenses in priority to any other payment (except land revenue, arrears of land revenue, or any sum, recoverable from the society as arrears of land revenue) and he shall, so far as the funds to the credit of the society allow, comply with the order of the Registrar.
