Section 95 in The Tripura Co-operative Societies Act, 1974
95. Settlement of dispute.
(1)If the Registrar is satisfied that any matter referred to him or brought to his notice is a dispute within the meaning of Section 92, the Registrar shall, subject to the rules, decide the dispute himself, or refer if for disposal to a nominee or a board of nominees, appointed by the Registrar.(2)Where any dispute is referred under the foregoing sub-section for decision to the Registrar's nominee or board of nominees, the Registrar may, at any time, for reasons to be recorded in writing, withdraw such dispute from his nominee or board of nominees, and may decide the dispute himself or refer it again for decision to any other nominee or board of nominees, appointed by him.(3)Notwithstanding anything contained in Section 92, the Registrar may, if he thinks fit, suspend proceedings in regard to any dispute, if the question at issue between a society and a claimant or between different claimants, is one involving complicated questions of law and fact, until the question has been tried by a regular suit instituted by one of the parties or by the society. If any such suit is not instituted within two months from the Registrar's order suspending proceedings, the Registrar shall take action as is provided in sub-section (1).
