Section 45A in Jharkhand Co-operative Societies Act, 2008
45A.
(1)On election of a new secretary, or on the expiry of the term of the office bearers of a registered society or on supersession of co-operative society, the outgoing secretary or the person holding charge of the office of the registered society shall hand over charge of his office and all papers and properties in his possession as secretary or in-charge of the said society to the new secretary or the officer directed by the prescribed authority to take charge of the affairs of the said society.(2)If the outgoing secretary of a registered society or the person holding charge of the office of secretary fails or refuses to hand over charge of his office as required under sub-section (1) above, the prescribed authority or any officer empowered by it in this behalf, may by an order in writing, direct the outgoing secretary or the person holding charge of the office of Secretary to hand over immediately the charge of his office and all papers and properties in his possession to the new secretary in case of fresh election, and in case of supersession or on the expiry of the term of office, to the officer appointed to manage the affairs of the society.(3)If the person to whom a direction has been issued under sub-section (2) fails to comply with the said direction he shall be punishable with the imprisonment which may extend up to the period of three years or a fine of Rs. 5000/- (Rupees Five Thousands Only), or with both.(4)The offence under sub-section (4) of section 45 and sub section (3) of section 45 A shall be cognizable.(5)If it is so required, the prescribed authority may, by order in writing, authorize any officer to forcibly take possession with the help of local police and magistrate, of all papers and properties from the outgoing secretary or the person holding charge of the office of secretary and hand them over to the new secretary in case of fresh election and to the officer of the State Government so appointed to run the affairs of the society in case of its supersession or expiry of the term of office bearers where fresh election is still to be held.
