Section 79(5) in The Tripura Co-operative Societies Rules, 1976
(5)Any award made, decision given or order passed by the Registrar's nominee or board or nominees or a person authorised under Section 88, shall be sent by him or by the Chairman of the Board with all the papers and proceedings of the dispute, to the Registrar within 15 days from the date on which it is made, given or passed.
