Section 17 in The Tripura Co-operative Societies Rules, 1976
17. Direction by Registrar for amalgamation, division and reorganisation of societies.
(1)Before issuing any order under sub-section (1) of Section 18 providing for the amalgamation, division or reorganisation of any society or societies, the Registrar shall prepare a draft scheme in respect of such amalgamation, division or reorganisation stating in particulars the manner in which the new committee or committees of the society or societies resulting from such amalgamation, division or reorganisation shall be constituted and the bye-laws which such society or societies shall follow. The Registrar shall then consult such federal society as may be notified by the State Government in the official Gazette, and after considering the suggestions, if any, that will be made by the federal society or societies shall send a copy of the draft of the order proposed to be issued by him under sub-section (1) of Section 18 to the society or each of the societies concerned calling upon it or them to invite objections or suggestions from any member or class of members thereof or from any creditor or class of creditors and to submit such objections and suggestions together with its own or their own suggestions and objections within a period of not less than two months from the date on which the copy of the draft aforesaid was received by it or them.(2)The Registrar shall consider all such suggestions and objections and make such modifications in the draft order as may seem to him desirable in the light of those suggestions or objections and then issue a final order under sub-Section (1) of Section 18 with the approval of the State Government.(3)Any member or creditor of each of the societies to be amalgamated, divided or reorganised, who has objected to the scheme of amalgamation, division or reorganisation within the period specified in sub-rule (1) may apply to the Registrar for payment of his share or interest, if he be a member, and the amount in satisfaction of his dues, if he be a creditor. Such application shall be separate and distinct from the objection or suggestions which he may have submitted to the society or the Registrar under Clause (b) of sub-section (2) of Section 18. It shall be competent for the Registrar to nominate an officer not below the rank of an Assistant Registrar to investigate such application and to determine the payments required to be made to the members or creditors, as the case may be.(4)Subject to the provisions of the Act, the rules and the bye-laws, the Registrar may, by order, require the society concerned to meet in full or satisfy otherwise all due claims of the members and creditors and thereupon the society shall be bound to meet in hill or satisfy otherwise all due claims of the members and creditors within such time as may be specified by the Registrar in the order.
