Section 87(3) in Himachal Pradesh Co-Operative Societies Rules, 1971
(3)If a society fails to rectify the defects directed to be remedied under section 64, or fails to rectify the defects as directed by the Registrar under sub-rule (1) of this rule, and where no appeal has been made to the State Government within the time specified in the order, or where on an appeal so made, the State Government has not annulled, reversed, or modified the order, the Registrar may himself take steps to have the defects rectified, and may recover the costs from the officer or officers of the society who in his opinion, has or have failed to rectify the defects.Chapter - IX Settlement Of Disputes
