Section 56 in The M.P. Co-Operative Societies Act, 1960
56. [ Registrar's power to enforce performance of obligation. [Substituted by M.P. Act No. 14 of 1976.]
(1)Every society shall maintain such records, registers and books of accounts and shall furnish to the Registrar such information and such returns as may be required by him from time to time.(2)Every society shall fix specific responsibility on the officer or employee of, the society to maintain such records, registers, books of accounts and to furnish to the Registrar such information and such returns as may be required by order by him, from time to time within the period specified in such order.(3)If any officer or the employee of the society, on whom specific responsibility has been fixed under sub-section (2), fails to maintain the records, registers, books of accounts and to furnish to the Registrar, such information and such returns as may be required by the Registrar within the specified time, the Registrar may, by order, declare such officer to be disqualified for being a member of the committee for such period not exceeding three years as he may specify in such order and if the officer is an employee of the society, impose on him a penalty not exceeding [five thousand] rupees :Provided that no order shall be made under this sub-section unless the person concerned is given a reasonable opportunity of being heard.]
