Section 13(1) in The Tripura Co-operative Societies Rules, 1976
(1)Subject to the provisions of this rule, the Registrar may, by serving a notice in Form 'H', call upon a society to make such amendment to the bye-laws of the society as he considers to be necessary or desirable in its interest, within the period not exceeding two months from the date of service of such notice. The notice shall state the exact amendment which the society should make.
