Section 77 in The Tripura Co-operative Societies Act, 1974
77. Securing possession of records etc.
(1)On the election of a new committee of a society or on the removal of the committee or any member thereof under Section 74 or when the society is ordered to be wound up under Section 105 the outgoing members of the committee and any paid servant or servants authorised by the committee in his behalf shall hand over charge of the records and properties of the society to the new committee or the administrator or administrators or the committee appointed under Section 74 or the Liquidator, as the case may be.(2)If the outgoing members of the committee and the paid servant or servants authorised by the committee in this behalf do not hand over, or in any manner obstruct the taking over charge of the records and properties of the society by the new committee on the administrator or administrators or the committee so appointed or the Liquidator, then without prejudice to any other action, the new committee or the administrator or administrators of the committee so appointed or the Liquidator may apply to the magistrate within whose jurisdiction the society functions for securing the records and properties of the society. On receipt of the application, the magistrate may, by a warrant authorise any police officer not below the rank of Sub-Inspector to enter and search any place where the records and properties are kept or are believed to be kept and to seize such records and properties; and the records and properties so seized shall be handed over to the new committee or the administrator or administrators or the committee so appointed or the Liquidator, as the case may be.(3)The action taken in respect of securing possession of records and properties against the outgoing members of the committee and the paid servant or servants authorised, by the committee in this behalf in the maimer as provided in sub-section (2) shall not be subject to any challenge in the court of law.
