Section 91 in The Tripura Co-operative Societies Act, 1974
91. Suspension of paid officer or servant of a society.
(1)Where in the course of an audit under Section 79, or an inquiry under Section 81, or an inspection under Section 82 or Section 86, it is brought to the notice of the Registrar that a paid officer or servant of a society has committed or has been otherwise responsible for misappropriation, breach of trust or any other offence, in relation to the society, the Registrar may, if in his opinion there is a prima facie evidence against such paid officer or servant and the suspension of such paid officer or servant is necessary in the interest of the society, direct the committee of the society pending the investigation and disposal the matter, to place or cause to be placed such paid officer or servant under suspension from such date and for such period as may be specified by him.(2)On receipt of a direction from the Registrar under sub-section (1), the committee of the society shall, notwithstanding any provision to the contrary in the bye-laws, place or cause to be placed the paid officer or servant under suspension forthwith.(3)The Registrar may direct the committee to ex-tend from time to time the period of suspension and the paid officer or servant suspended shall not be reinstated except with the previous sanction of the Registrar.(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.
