Section 99 in The Tripura Co-operative Societies Rules, 1976
99. Circumstances under which the Trustee may take action under Section 133 (2).
- If a co-operative land development bank fails to take action against a defaulter under Section 129 or 132 or sub-section (1) of Section 133, the Trustee may call upon the co-operative land development bank to lake action against the defaulter within a period of seven days and report compliance. If no report of compliance is received the Trustee may himself take necessary action as indicated in the aforesaid section and sub-section.
