Section 142 in The West Bengal Co-Operative Societies Act, 1983
142. Punishment for corrupt practices. -
Any officer or employee or member of a co-operative society who-(a)sanctions or receives, as the case may be, any benami loan, or(b)accepts or obtains or induces to accept or attempts to obtain from any person for himself or for any other person any gratification as a motive or reward as is mentioned in section 161 of the Indian Penal Code, or(c)signs the minutes of any meeting of the co-operative society without attending such meeting, or(d)dishonestly or fraudulently misappropriates or otherwise converts for his own use any property of the co-operative society entrusted to him or under his control or allows any other person so to do,shall be guilty of corrupt practices and shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to two years and shall also be liable to fine:Provided that the Court may, for any special reason to be recorded in writing, impose a sentence of imprisonment of less than one year.
