Section 58 in The Tripura Co-operative Societies Rules, 1976
58. Disqualification for membership of the committee.
- In addition to the disqualification specified in Section 66, no person shall be eligible for appointment or election as a member of the committee of a society, if he has been held responsible under Section 75 or Section 88 or has been held responsible for payment of costs of expiry under Section 83.
