Section 43(2) in The Tripura Co-operative Societies Rules, 1976
(2)Subject to the maximum limit specified in the bye-laws, a loan to be granted to a member of a resource society and the period of its repayment shall be in accordance with the standard laid down by the Registrar in consultation with the State Co-operative Bank and the federal society. A loan in excess of the maximum amount may be granted to a member with the previous sanction of the State Co-operative Bank and the federal society to which the society is affiliated:Provided that where the amount of the loan exceeds twice the maximum limit contained in the bye-laws, prior sanction of the Registrar shall also be obtained.
