Section 69 in The U.P. Co-operative Societies Act, 1965
69. Registrar's power to order remedying of defects.
- If as a result of audit held under Section 64 or an inquiry under Section 65 or an inspection under section 66, the Registrar is of opinion that Society is not working on sound lines, or its management is defective he may, without prejudice to any other action under this Act, make an order directing the society or its officers to take such action not in consistent with this Act, the rules and the bye-laws as may be specified in the order to remedy the defect within the time specified therein.
