Section 16(2) in The Tripura Co-operative Societies Rules, 1976
(2)On receipt of such application, the Registrar may after examining the details furnished in the application and other particulars which he may call upon the society to furnish, give his approval to the amalgamation, transfer, division or conversion, if he considers such amalgamation, transfer, division or conversion, as the case may be, to be in the interest of the society.
