Section 130 in Rajasthan Co-operative Societies Act, 1965
130. Offences.
- It shall be an offence under this Act, if-(a)any person transfers any property in contravention of subsection (3) of section 38; or(b)any member or the nominee, heir or legal representative of deceased member alienates the whole or any part of any property specified in the declaration in contravention of clause (d) of section 39; or(c)any employer and every director, manager, secretary or other officer or agent acting on behalf of such employer who without sufficient cause, fails to make deductions of section 41; or(d)a committee of a co-operative society or an officer or member thereof fails to invest funds of such society in the manner required by section 63; or(e)any person collecting share money or any other money for a co-operative society in formation, does not within a reasonable period deposit the same in the Government Savings Bank or with any bank or person carrying on the business of banking approved for this purpose by the Registrar or in any other mode permitted by the rules; or(f)any person, collecting the share money or any other money for a society in formation makes use of the funds so raised for conducting any business or trading in the name of a society to be registered or otherwise; or(g)a committee of a society, or an officer or member thereof, fails to comply with the provisions of sub-sections (2), (3) or (4) of section 30; or(h)[ any officer or member of a society or any other person in possession of, or reasonably believed to be in possession of, or legally bound to keep in possession, any information; books and records, fails to furnish such information or produce books and papers, or give assistance to a person appointed or authorised by the Government or the Registrar under sections 36, 37, 68, 70, 71, 77 or 79; or.] [Substituted by Rajasthan Act No. 2 of 1991 [10.1.91.]](i)any officer of a co-operative society fails to handover the custody of books, records, cash, security and other properties belonging to the society of which he is an officer to a person appointed under section 36 or 79; or to an officer elected or appointed in his place; or(j)a committee of a co-operative society or an officer or member thereof wilfully neglects or refuses to do any act, or to furnish any information required for the purpose of this Act by the Registrar, or other person duly authorised by him in writing in this behalf; or(k)a committee of a co-operative society, or an officer or member thereof, will-fully makes a false return, or furnishes false information or fails to maintain proper accounts; or(l)any officer, member, agent or servant of a co-operative society fails to comply with the requirement of sub-section (4) of section 68; or(m)any officer or member of a society wilfully fails to comply with any decision, award or order passed under section 77; or(n)a member of a co-operative society fraudulently disposes of property over which the society has a prior claim, or a member or officer or employee or any person disposes of his property by sale, transfer, mortgage, gift or otherwise, with the fraudulent intention of evading the dues of the society; or(o)any officer of a co-operative society wilfully recommends or sanctions for his own personal use or benefit or for the use or benefit of a person in whom he is interested , a loan in the name of any other person; or(p)any officer or member of a society destroys, mutilates, tempers with, or otherwise alters, falsifies or secrets or is privy to the destruction, mutilation, alteration, falsification or secreting of any books, papers or securities or makes, or is privy to the making of any false or fraudulent entry in any register, book of account or document belonging to the society; or(q)any officer or member of a co-operative, or any person does any act declared by the rules to be an offence.Explanation. - For the purpose of this section, an officer or a member referred to in the section shall include a past officer and past member, as the case may be.
