Section 91(1) in The Tripura Co-operative Societies Act, 1974
(1)Where in the course of an audit under Section 79, or an inquiry under Section 81, or an inspection under Section 82 or Section 86, it is brought to the notice of the Registrar that a paid officer or servant of a society has committed or has been otherwise responsible for misappropriation, breach of trust or any other offence, in relation to the society, the Registrar may, if in his opinion there is a prima facie evidence against such paid officer or servant and the suspension of such paid officer or servant is necessary in the interest of the society, direct the committee of the society pending the investigation and disposal the matter, to place or cause to be placed such paid officer or servant under suspension from such date and for such period as may be specified by him.
