Section 128 in Arunachal Pradesh Co-operative Societies Act, 1978
128. Handing over records and property to new Chairman on election.
(1)On the election of a new committee and its Chairman the retiring Chairman, in whose place the new Chairman is elected shall hand over charge of the office of the committee and all papers and property, if any, of the society in possession of the committee or any officer thereof, to the Chairman of the Committee.(2)If the retiring Chairman fails or refuses to hand over charge or to hand over the papers and property of the society as aforesaid, the Registrar, or any person empowered by him in this behalf may, by order in writing, direct him to forthwith hand over such charge and property.(3)If the retiring Chairman to whom a direction has been issued as aforesaid does not comply with the direction, he shall, on conviction, be punished with simple imprisonment which may extend to one month, or with fine which may extend to five hundred rupees, or with both; and the Registrar may, on the retiring Chairman's failure to comply with such direction, make order for seizing the records and property and handing it over to the new Chairman in the manner provided in Section 81.
