Section 103 in The Meghalaya Co-operative Societies Rules
103. Gross negligence.
- The following matters shall be deemed to be gross negligence within the meaning of Clause (b) of sub-section (1) of Section 71.(i)investment custody and employment of funds, contrary to the provisions of the Act, rules or bye-laws or any written direction of the Registrar given in accordance therewith ;(ii)failure to remedy audit defects and irregularities in time when directed by the Registrar under Section 59 ; and(iii)failure to file disputes against defaulters and to execute any decree or award within the period of limitation.
