Section 89 in The Gujarat Co-Operative Societies Act, 1961
89. Suspension of officer or servant of society.
(1)Where in the course of an audit under Section 84 or an inquiry under Section 86 or an inspection under Section 87 or Section 88, it is brought to the notice of the Registrar that a paid officer or servant of a society has committed or has been otherwise responsible for misappropriation, breach of trust or other offence, in relation to the society, the Registrar may, if in his opinion, there is prima facie evidence against such paid officer or servant and the suspension of such paid officer or servant is necessary in the interest of the society, direct the committee of the society pending the investigation and disposal of the matter, to place or cause to be placed such paid officer or servant under suspension from such date and for such period as may be specified by him.(2)On receipt of a direction from the Registrar under sub-section (1) the committee of the society shall, notwithstanding any provision to the contrary in the bye-laws, place or cause to be placed the paid officer or servant under suspension forthwith.(3)The Registrar may direct the committee to extend from time to time, the period of suspension and that the paid officer, or servant suspended shall not be reinstated except with the previous sanction of the Registrar.(4)It the Committee fails to comply with the direction issued under sub-section (1), the Registrar may make an order placing such paid officer or servant under suspension from such date and for such period as he may specify in the order and thereupon the paid officer or servant, as the case may be, shall be under suspension.
