Section 159 in The Manipur Co-operative Societies Act, 1976
159. Handing over records and property to new Chairman on election.
(1)On the election of a new Board and its Chairman the retiring Chairman, in whose place the new Chairman is elected shall hand over charge of the office of the Board and all papers and property, if any, of the society in possession of the Board or any officers thereof, to the new Chairman of the Board.(2)If the retiring Chairman fails to 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 such 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, take order for seizing the records and property and to hand over to the new Chairman, in the manner provided in Section 80.
