Section 56(3) in The Chhattisgarh Co-Operative Societies Act, 1960
(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 [fifty thousand] [Substituted 'five thousand' by C.G. Act No. 6 of 2013, dated 13.2.2013.] rupees :Provided that no order shall be made under this sub-section unless the person concerned is given a reasonable opportunity of being heard.
