Section 91(4) in The Tripura Co-operative Societies Act, 1974
(4)If the committee fails to comply with the direction issued under sub-section (1), the Registrar may make an order placing such paid officer or servant under suspension from such date and for such period as he may specify in the order and thereupon the paid officer or servant, as the case may be, shall be under suspension. Order issued by the Registrar in this behalf shall be final and binding upon the society and no appeal shall lie against the order.
