Section 74(2) in The Tripura Co-operative Societies Act, 1974
(2)The committee or administrator so appointed shall, subject to the control of the Registrar and to such instructions as he may from time to time give, have power to exercise all or any of the functions of the committee or of any officer of the society and take all such actions as may be required in the interest of the society. The committee or administrator appointed as aforesaid shall notwithstanding anything contained in the bye-laws, have power to call a special general meeting of the society to review or to consider the decision or the resolution taken or passed at the general meeting called by the previous committee or the endorse actions taken by it.
