Section 67(2) in Himachal Pradesh Co-Operative Societies Rules, 1971
(2)If the society to which State-aid has been given in any form, fails to comply with any order made under the Act, or the rules framed thereunder, or commits any breach of any terms or conditions laid down for the grant of State-aid, or if on inspection of accounts, returns, statements or audit report of such society the State Government is of the opinion that the State-aid should be withdrawn, the State Government may, after considering any representation which the society may make within such time as the State Government may allow in this behalf, make an order directing :-(i)that the balance of any loan outstanding shall be recoverable forthwith;(ii)that the guarantee given shall cease from the date of such order;(iii)that the full value of any other State-aid given and enjoyed till the date of the order shall be payable forthwith and the grant of such State-aid beyond such date shall be discontinued.
