Section 20(2) in Punjab Self-Supporting Co-operative Societies Act, 2006
(2)Notwithstanding the settlement of the deficit referred to in sub-section (I), a self-supporting co-operative society shall be at liberty to recover the deficit from any of its officers, if it is found that such deficit occurred due to the gross negligence or mis-management of the officer or officers, as the case may be:Provided that no such settlement shall be allowed unless the deficit so arisen is audited and certified to be correct by the auditor appointed under section 50.
