Section 114(c) in The Tripura Co-operative Societies Act, 1974
(c)if so required by the Reserve Bank of India in the public interest or for preventing the affairs of the bank from being conducted in a manner detrimental to the interests of the depositors, or for securing the proper management of such bank, an order shall be made for the supersession (removal) of the committee of management or other managing body (by whatever name called) of the bank, and the appointment of an administrator therefor for such period or periods not exceeding five years in the aggregate, as may, from time to time, be specified by the Reserve Bank of India; and the administrator so appointed shall, after the expiry of his term of office, continue in office until the day immediately preceding the date of the first meeting of the new committee;
