Section 54 in Punjab Self-Supporting Co-operative Societies Act, 2006
54. Action on inquiry report.
- On communication of an inquiry report under sub-section (4) of section 53, to the concerned quarters, the Registrar may, where an inquiry report reveals mismanagement on the part of any or all of the officers or office hearers, without prejudice to any civil or criminal proceedings to which they may be liable, direct the Board to convene a general meeting within such time, as he may deem appropriate to bring to the notice of the general body, either directly or through his nominee, the findings of the inquiry report for taking necessary action.
