Section 161 in The Maharashtra Co-Operative Societies Act, 1960
161. [ Registrar and other officers to be public servants. [Section 161 was substituted for the original by Maharashtra 20 of 1986, Section 67.]
- The Registrar, a person exercising the powers of the Registrar, an officer as defined in clause (20) of section 2, or a person appointed as an Official Assignee under subsection (2) of section 21A, [State Co-operative Election Commissioner and officers, employees and staff employed under sub-sections (7) and (8) of section 73CB] or as an administrator under section 77A or 78 [78A or clause (iii) of sub-section (1) of section 110A] [These words, brackets, figures and letter were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 80(b), (w.e.f. 14-2-2013).], or a person authorised to seize books, records or funds of a society under sub-section (3) of section 80, or to audit the accounts of a society under section 81 or to hold an inquiry under section 83, or to make an inspection under section 84, or 89A or to make an order under section 88 or a person appointed as a member constituting a Co-operative Court under section 91A or the Co-operative Appellate Court under section 149 [or any officer empowered under section 156] [These words and figures were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 80(c), (w.e.f. 14-2-2013).] or a Liquidator under section 103, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.]
